Section 19 in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
19. Recovery of Loan Advance.
- (i) An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct; but such number shall not be less than twelve unless the subscribers so elect, or in any case more than twenty four. A subscriber may, at his option, make payment in a smaller number of instalments than that prescribed. Each instalment shall be a number of whole rupees.(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.(iii)If more than one advance has been made to a subscriber each advance shall be treated separately for the purpose of recovery.(iv)If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is completed the whole or balance of the amount withdrawn, shall be repaid by the subscriber to the fund or in default be ordered by the Board of Trustees to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed.(v)Recoveries made under this regulation shall be credited as they are made to the account of the subscriber in the fund.
