Section 14(2) in Bihar Contributory Provident Fund Rules, 1948
(2)Recovery shall be made in the manner provided in rule 9 for the realization of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws pay, or remuneration of foreign service, for a full month. Recovery shall not be made while the subscriber is on leave or, in receipt of subsistence grant; and may be postponed by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.
