Section 12(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(2)The authority competent to grant an advance :-(a)(i)exceeding three months' pay, or(ii)within twelve months of the final repayment of all previous advances together with interest thereon;shall be the authority competent to dismiss the subscriber.(b)in any case not specified in sub-clause (a) shall be the authority competent to grant an advance of pay on transfer.Note. - An authority competent to sanction an advance of pay for himself on transfer cannot sanction an advance for himself under clause (2)(b). The authority competent to sanction an advance in such a case will be next higher administrative authority.
