Section 15 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
15. Advance utilised for different purpose.
- Notwithstanding anything contained in these Regulations if the Administrators are satisfied that money drawn as an advance from the Fund under Regulation 14 has been utilised for a purpose other than that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question shall with interest at the rate provided in Regulation 11 forthwith be repaid or paid, as the case may be, by the subscriber to the Fund or in default, be ordered to be recovered by reduction in one sum from the emoluments of the subscriber even if he/she be on leave. If the total amount to be repaid or paid, as the case may be, be more than half of the subscriber's emoluments, recoveries shall be made in monthly instalments or moieties of his/her emoluments till the entire amount recoverable be repaid or paid, as the case may be by him/her.Note - The term 'emoluments' as used in the Regulation does not include subsistence grant.Chapter-V
