Section 16(2) in The M.P. General Provident Fund Rules, 1955
(2)[ An advance granted under sub-rule (1) of Rule 15 shall be recovered in such number of monthly instalments as the subscriber may elect subject to the maximum number of instalments being twenty four. Each instalment shall be in whole rupees, the amount of the advance being reduced, if necessary, to admit the fixation of such instalments.]
