Section 12(4) in The General Provident Fund (Central Service) Rules, 1960
(4)After sanctioning the advance, the amount shall be drawn on an authorization from the Accounts Officer in case where the application for final payment had been forwarded to the Accounts Officer under Clause (ii) of sub-rule (3) of Rule 34.Note 1. - For the purpose of this rule, pay includes dearness pay where admissible.Note 2. - The appropriate sanctioning authority for the purpose of this rule is specified in the Fifth Schedule.Note 3. - A subscriber shall be permitted to take an advance once in every six months under item (b) of sub-rule (1) of Rule 12.
