(1)The Council may at his discretion grant temporary advances to a subscriber from the amount standing at his credit in his provident fund account subject to the following conditions :(a)The subscriber shall satisfy the Council that his pecuniary circumstances justify the grant of the advance and that the advance will be expended on the following object or objects and not otherwise :(i)to pay expense incurred in connection with the prolonged illness of the subscriber or any person actually dependent on him :Note. - An advance is permissible to meet the expenses on account of 'confinement' (1) in case necessitating prolonged medical attention, prolonged stay in a hospital, or protracted treatment and (2) in other circumstances involving expenditure disproportionate to the subscriber's income.(ii)to pay for the overseas passage for reasons of health or education of the subscriber or any person actually depended on him,(iii)to pay obligatory expenses on a scale appropriate to the subscriber's status in connection with marriages, funerals or ceremonies which by his religion it is incumbent on him to perform.(b)The advance shall in no case exceed the amount of subscription and interest thereon standing to the credit of the subscriber in his provident fund account at the time when the advance is granted.(c)The council shall record in writing the reasons for granting advance.
