Section 14(10) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(10)If the Dy. GM (P & A) is satisfied that the withdrawal granted under this paragraph has been utilised for purpose other than that for which it was granted or that the member refused to accept an allotment or to acquire a dwelling site or that the conditions of withdrawal have not been fulfilled or that there is reasonable apprehension that they will not be fulfilled wholly or partly, or that the excess amount will not be refunded in terms of clause (a) of sub-paragraph (9) or that the amount remitted back to the member by any agency referred to in clause (a) of sub-paragraph (1) will not be refunded in terms of clause (b) of sub-paragraph (9) the Dy. GM (P & A) shall forthwith take steps to recover the amount due with penal interest thereon at the rate of two percent per annum above the rate of interest which may be determined by the Corporation from the wages of the member in such manner and in such number of instalment as the authority may determine for the purpose of such recovery the Dy. GM (P & A) may direct the drawing and disbursing officer to deduct such instalments from the wages of the member and on receipt of such directions, the drawing and disbursing officer shall deduct accordingly. The amount so deducted shall be remitted by the drawing & disbursing officer to the Dy. GM (P & A) within such time and in such manner as may be specified in the directions. The amount so refunded excluding the penal interest shall be credited to the member's account in the fund. The amount of penal interest shall however be credited to the Misc. receipts accounts.
