Section 12(2) in Bihar Contributory Provident Fund Rules, 1948
(2)The authority competent to grant an advance-(a)(i)exceeding three months pay, or (ii) within twelve months of the final payment of all previous advance, together with interest thereon:-shall be-(i)for subscribers who are Gazetted Government servants, the Provincial Government;(ii)for the other subscribers, the Head of the Department concerned;(b)in any other case not specified in clause (a), shall be-(i)for Gazetted Government servants, the Head of the Department;(ii)for other subscribers, the Head of the Office.
