Section 18 in The General Provident Fund (U.P.) Rules, 1985
18. Conversion of an advance into withdrawal.
- The authority competent to sanction an advance for special reasons under sub-rule (4) of Rule 13 may, on a written request from a subscriber who has earlier drawn a temporary advance under Rule 13 for a purpose for which a final withdrawal is also admissible under Rule 16, convert the outstanding balance of the advance into a withdrawal, subject to the fulfilment of conditions laid down in Rules 16 and 17.Note 1. - The drawing and disbursing officer shall on receipt of information from the competent authority mentioned above, regarding conversion of an advance into a withdrawal, stop recovery from the pay bills. In the case of gazetted subscribers who are self-drawing officers, the competent authority shall endorse a copy of the order regarding such conversion to the Treasury Officer from where the subscriber draws his pay in order to enable the former to stop further recoveries. In every case of conversion the competent authority shall endorse a copy of his order to the Accounts Officer also.Note 2. - The amount of an advance to the converted into a withdrawal shall not exceed the limits laid down in sub-rule (1) of Rule 17 and for this purpose the balance in the account of the subscriber at the time of conversion plus the outstanding amount of advance shall be taken as the balance at his credit in the Fund. Each withdrawal shall be treated as a separate one and the same principle shall apply in the event of more than one conversion.
