Section 19(ii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(ii)Recovery shall be made in the manner provided for the realization of subscriptions. An instalment towards an advance, should be recovered only when a subscriber draws full duty pay in any month. No recovery shall be made when the member is on leave without pay or under suspension unless he gives his consent in writing to deduct the part of subsistence allowance towards payment of loan/advance.
