Section 13(ii) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(ii)Recovery shall be made in the manner provided in regulation 9 for the realisation of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws emoluments, other than leave salary or subsistance grant for a full month. Recovery shall not be made, except with the subscriber's consent, while he is on leave or is in receipt of subsistance grant.
