Section 3 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975
3. [ Objects. [Substituted by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79]
- The fund shall be utilised for all the employees of the Education Department including all categories of officers, teachers, ministerial staff and class IV servants in the circumstances specified hereunder:](a)To the dependents in distress after death of an employee, while in service.(b)To the employees disabled or incapacitated to perform their duties and need financial help.(c)To the employees, who need loan for further professional studies,(d)To the sons/ daughters of the employees who need loan for further studies.(e)To the employees suffering from chronic illness of serious [nature and their dependents suffering from T.B., Cancer/ Paralysis etc. (serious diseases)] [Inserted by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79] requiring prolonged hospitalization.(f)[ Scholarship (Merit) to the children of the employees for further studies. [Added by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79](g)To be utilised for constructions of hostels, cottage wards at various places and other benevolent institutions of similar nature for the exclusive use of employees of Education Department.](h)[] [Renumbered by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79] In other deserving cases recommended by the committee and approved by the Chairman of the fund referred to under sub-rule 8 of these rules in such manner and procedures as to be laid down by the Committee.(i)[ to the employees who need loan to repairs/ recoup the property damaged due to the flood.] [Added by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79]
