Section 16(4) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
(4)If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn, shall forthwith be repaid by the subscriber to the fund, or in default be ordered by the sanctioning authority to be recovered by deduction from the emoluments of the subscriber in lump sum or if the Authority competent to sanction an advance for the grant of which special reasons are required under clause (b) or clause (c) of rule 15 so directs in instalments not exceeding twelve.
