Section 28 in The Bihar General Provident Fund Rules, 1948
28.
Notwithstanding anything contained in these rules, if the sanctioning authority is satisfied that money drawn as an advance from the Fund under clause (i) or Rule 15 or withheld or withdrawn from Fund under clause (a) or clause (b) of Rule 17 has been utilised for a purpose other than that for which sanction was given to the drawal, withholding and withdrawal of the money, the amount in question, shall with interest at the rate provided in Rule 14, forthwith be repaid or paid as the case may be, by the subscriber to the Fund, or in default, be ordered to be recovered by deduction in one lump sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be repaid or paid, as the case may be, be more than half the subscriber's emoluments recoveries shall be made in monthly instalments of monies of his emoluments till the entire amount recoverable be repaid or paid as the case may be, by him.Note. - The term 'emoluments' as used in this section does not include subsistence grant.
