Section 15 in State Bank of India Employees Provident Fund Regulations, 2015
15. Recoveries.
(1)The Recoveries shall commence when the member draws his salary for the full month for the first time after the advance is made:Provided that no recovery shall be made except with the consent of the member while he is on leave or under suspension.(2)If more than one advance has been made to a subscriber, each advance shall be treated separately for the purpose of the recovery.(3)The Recoveries made shall be credited, as they are made, to the member's account in the Fund.
