Section 13(6) in The General Provident Fund (U.P.) Rules, 1985
(6)In fixing the amount of an advance the sanctioning authority shall pay due regard to the amount at the credit of the subscriber in the Fund. Whenever a subscriber is in a position to satisfy the competent authority about the amount standing to his credit in the Fund with reference to his G.P.F. pass-book or the latest available statement of General Provident Fund Account issued by the Account Officer under Rule 27 together with the evidence of subsequent subscriptions the competent authority may sanction advance within the prescribed limits. In doing so the competent authority shall take into account any advance or withdraw already sanctioned to the subscriber. The sanction for the advance must indicate the General Provident Fund Account number and a copy thereof be endorsed the drawing and disbursing officer maintaining the G.P.F. pass-book as well as to the Account Officer.
