Section 13(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(1)(a)An advance shall be recovered from the subscriber in such number of equal monthly installments as the Secretary may direct, but such number shall not be less than twelve, unless the subscriber so elects, and more than twenty-four;(b)In special cases where the amount of advance exceeds three months pay of the subscriber under sub-rule (3) of rule 12, the Secretary may fix such number of installments to be more than twenty-four but in no case more than thirty-six;(c)A subscriber may, at his option, make repayment in a lesser number of installments than the number of installments prescribed by these rules;(d)Each installment shall be a number of whole rupees, the amount of the advances being raised or reduced, if necessary to admit of the fixation of such installments.
