Section 28 in The General Provident Fund (Orissa) Rules, 1938
28.
Notwithstanding anything contained in these rules, if the sanctioning authority is satisfied that money drawn as an advance from the Fund under Rule 15 or withdrawn from the Fund under Clause (a) or Clause (b) of Rule 17 has been unutilised for a purpose other than that for which section was given to the drawal, withholding or withdrawal of the money, the amount in question, shall, with interest at the rate provided in Rule 14, 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 deduction in one sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be re-paid or paid as the case may be, be more than half the subscriber's emoluments recoveries shall be made in monthly instalments of moieties of his emoluments till the entire amount recoverable be re-paid or paid, as the case may be, by him.Note - The term 'emoluments' as used in this rule does not include subsistence grant.
