Section 16(5) in The General Provident Fund (Orissa) Rules, 1938
(5)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by him and the advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn, shall, with interest at the rate provided in Rule 14, forthwith be repaid by the subscriber to the Fund, or in default, be ordered by the Accounts Officer to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed by one of the authorities competent to grant an advance [under Rule 15 :] [Substituted vide Notification No. 8736- F. 12.3.1968.]Provided that [* * *] [Omitted vide SRO No. 753/11.9.1970.] subscribers whose deposit in the Fund carry no interest shall not be required to pay any interest.
