Section 14(1) in The General Provident Fund (U.P.) Rules, 1985
(1)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 subscriber so elects, and more than twenty-four. In special cases where the amount of advance exceeds three month's pay of the subscriber under sub-rule (4) of Rule 13, the sanctioning authority may fix such number of instalments to be more than twenty four but in no case more than thirty-six. It will be ensured in each case that the instalments are fixed in such a manner that the entire amount of the advance is recovered latest by six months before the date of retirement of the subscriber or superannuation. A subscriber may, at his option repay more than one instalment in a month. Each instalment shall be in whole rupees, the amount of the advance being raised or reduced, if necessary to admit of the fixation of such instalments.
