Section 15(3) in The Bihar General Provident Fund Rules, 1948
(3)Competent authority, at any time may sanction non-refundable advance for one or more purposes as mentioned in Sub-rule (2) subject to the following terms:-(a)New non-refundable advance shall be sanctioned one year after the sanction of previous non-refundable advance but under exceptional circumstances.Departmental Secretary/Principal Secretary may relax this provision.(b)Not more than three fourth of the accumulated amount in the account of subscriber shall be sanctioned as the amount of non-refundable advance.(c)No non-refundable advance shall be sanctioned within three months before the superannuation of the subscriber.]
