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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(b) in State Bank of India Employees Provident Fund Regulations, 2015

(b)An advance shall not, except for special reasons,-
(i)exceed three months' salary or half the amount of the member's own subscriptions and interest thereon standing to his credit in the Fund, whichever is less; or
(ii)be granted until at least a period of twelve months has elapsed after the final repayment of all previous advances, together with interest thereon.