Section 14(2) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959
(2)[(a) An advance shall be recovered from the subscriber in such number of equal monthly instalments as the Administrators may direct, but such number shall not be less than twelve unless the subscriber so elects, and more than 24 months where the advance does not exceed 3 month's pay and more than 36 months, where the advance exceeds 3 month's pay and may be 48 months or more in case of hardship to be decided by the Managing Director where the advance exceed both 3 month's pay and half the amount at the credit of the subscriber. A subscriber may, at his/her option repay more than one instalment in one month. Each instalment shall be a number of whole rupees, the amount of advance being raised or reduced if necessary, to admit the fixation of such instalment.] [Substituted vide Orissa Gazette Extraordinary No.543 dated 23.4.1990.](b)Recoveries shall commence when the subscriber draws his/her pay for the full month for the first time after the advance is made. Recovery shall not be made, except with the subscriber's consent, while he/she is on leave or in receipt of subsistence grant.(c)Recoveries made under this Regulation shall be credited as they are made to the subscriber's Account in the Fund,(d)If more than one advance has been made to a subscriber, each advance shall be treated separately for the purpose of recovery.
