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State of Odisha - Section

Section 15 in The General Provident Fund (Orissa) Rules, 1938

15. [ [Substituted vide Notification No. 6156-F./12.5.1988.]

(1)A temporary advance may be granted to a subscriber from the amount at his credit in the Fund at the discretion of the authority] specified in Sub-rule (3), subject to the following conditions :
(a)the subscriber must satisfy the sanctioning authority of the necessity [* * *] [Omitted vide SRO No. 944/17.12.1970.] for the advance ;
(b)the authority will record in writing the reason for granting the advance:
Provided that if the reason is of a confidential nature, it may be communicated to the Accounts Officer personally and/or confidentially.
(2)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.
(3)[ (a) The authority competent to grant the advance shall be as specified below :
  Type of cases   Authority competent to sanction advance
1. Where the advance applied for does not exceed half the amountat the credit of the subscriber and previous advances, if any,have been fully repaid   Head of office both in the case of gazetted andnon-gazetted employees, provided that in the cases ofnon-gazetted employees, the Head of office may authorise aGazetted Officer of his office to sanction the advance.
2. When any or all of the above mentioned conditions are notfulfilled   Head of Department; provided that in the caseof non-gazetted employees the Head of Department may authorise aGazetted Officer of his office to sanction the advance.
(b)In the case of employees of the office of a Head of Department or department of the Secretariat, the Head of Department or the Secretary of the department as the case may be shall be competent to sanction the advance. In case of non-gazetted employees the Head of Department of the secretary of the department, as the case may be, may authorise a gazetted officer of the department to sanction the advance.]
(4)[ After sanctioning the advance the amount shall be drawn on an authorisation from the Accounts Officer in case where the application for final payment had been forwarded to the Accounts Officer under Clause (ii) of Sub-rule (3) of Rule 32.] [Inserted vide SRO No. 343/19.3.1976.]
(5)[ No temporary advance shall be granted to a subscriber during the last four months of his service before the date of his retirement on superannuation.] [Inserted vide Notification No. 26210-F./23.6.1962.]Conversion of an Advance into a Withdrawal