Section 21(4) in The M.P. General Provident Fund Rules, 1955
(4)If the policy is not assigned and delivered or delivered within the said period of three months or such further period as the Accounts Officer may, under sub-rule (1), have fixed, any amount withheld or withdrawn from the Fund in respect of the policy shall forthwith be paid or repaid, as the case may be, by the subscriber to the Fund, or, in default be ordered by the Accounts Officer to be recovered by deduction from the emoluments of the subscriber in one sum, or in monthly instalments not exceeding twelve as may be directed by the authority competent to sanction [an advance under sub-rule (9) of Rule 15.] [Substituted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.]
