Section 12(2) in The Orissa Contributory Provident Fund Rules, 1938
(2)The authority competent to grant an advance.(a)(i)Exceeding three months' pay or(i)within twelve months of the final repayment of all previous advances, [* * *] [Deleted by F.D.No. 19529, dated 3.6.1966.] shall be;(ii)for subscribers who are Gazetted Officers the appropriate Department of the Provincial Government;(iii)for other subscribers the Heads of the Office concerned; and(b)in any case not specified in Clause (a), shall be-(i)For Gazetted Officer the Heads of the Department;(ii)For other subscribers the Heads of the Department.
