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[Cites 0, Cited by 0] [Section 528(1)] [Section 528] [Entire Act]

State of Bihar - Subsection

Section 528(1)(a) in The Bihar General Provident Fund Rules, 1948

(a)Advances from a Provident Fund, if permissible under the rules of the Fund, may be drawn by Gazetted Government servants on ordinary pay bill forms, the bill being supported by a duly certified copy of the order sanctioning the advance. In the case of non-gazetted Government servants, the advance, if admissible may be drawn and disbursed in the same manner as pay proper, the bill being supported by a copy of the sanction duly attested by the head of the Office.