Section 28 in The M.P. General Provident Fund Rules, 1955
28. Recovery of moneys drawn, withheld or withdrawn from the fund for improper use.
- Notwithstanding anything contained in these rules, if the sanctioning authority is satisfied that money drawn as an advance from the Fund under sub-rule (1) of Rule 15 or withheld or withdrawn from the Fund under Clause (a) or Clause (b) of Rule 17 has been utilized for a purpose other than that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question, shall, 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 repaid 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 to be repaid or paid, as the case may be, by him :[Provided that, if the sanctioning authority has reason to doubt that money drawn as an advance from the Fund under Rule 13, has been utilized for a purpose other than that for which sanction was given to the drawal of the money the said authority shall communicate to the subscriber the reasons for his doubt and require him to explain in writing, and within fifteen days of the receipt of such communication, whether the advance has been utilized for the purpose for which sanction was given to the drawal of the money. If the sanctioning authority is not satisfied with the explanation or no explanation is furnished by the subscriber within the said period of fifteen days, sanctioning authority shall enforce the repayment in the maimer prescribed in this rule.] [Inserted by Notification No. F.B. 9/1/87/R-II/IV, dated 31-3-1987.]Note. - The term "emoluments" as used in this rule does not include subsistence grant.
