Section 19(iv) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(iv)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by him and the advance is subsequently disallowed before repayment is completed the whole or balance of the amount withdrawn, shall be repaid by the subscriber to the fund or in default be ordered by the Board of Trustees to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed.
