Section 16 in The General Provident Fund (Orissa) Rules, 1938
16.
[(1) An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct, but such number shall not be less than twelve, unless the subscriber so elects and more than twenty-four. In cases where the amount of advance exceeds three months' pay of the subscriber the Head of office may fix the number of instalments in excess of twenty-four but in no case more than thirty six. Where the advance exceeds both three months' pay and half the amount at the credit of the subscriber the Head of department may increase the number of instalments up to forty-eight. Administrative Departments of Government shall have power to fix the number of instalments in excess of forty-eight in extremely hard cases. A subscriber may at his option, repay more than one instalment in a month. Each instalment shall be a number of whole rupees, the amount of the advance being raised or reduced if necessary to admit of the fixation of such instalments.] [Substituted vide Orissa Gazette Part III-No. 28 of 1979.](2)Recovery shall be made in the manner prescribed in Rule 13 for the realisation of subscriptions and shall commence with the issue of pay for the month following the one in which the advance was drawn. [Recovery shall not be made,] [Substituted vide Notification No. 25585-F./24.8.1964.] except with the subscriber's consent while he is in receipt of subsistence grant or is on leave [which either does not carry any leave salary or carries leave salary equal to or less than half pay or half average pay,] [Substituted vide SRO No.753/11.9.1970.] as the case may be. The recovery may be postponed, on the subscriber's written request, by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.Note. - The expression "advance of pay" in this sub-rule includes any ordinary advance of pay granted under the relevant rules, such as Article 159 (a), (b) and (h) of the Civil Account Code Volume I but does not include advances for the building or repair of a house, for the purchase of a conveyance or for the payment of passages overseas, which are of a different nature.(3)[ When an advance is sanctioned under Rule 15 before full recovery of any previous advance the balance of any such previous advance not recovered shall be added to the advance so sanctioned and the instalments for recovery shall be fixed with reference to the consolidated amount.] [Substituted vide SRO No. 191/5.3.1973.](4)[ No interest shall be payable in respect of any advance made under these rules ; provided that no amount recovered prior to the 1st day of May, 1966, as interest due in respect of any such advance shall be refundable.] [Substituted vide Notification No. 19533-F./14.6.1966.](5)If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn, shall, with interest at the rate provided in Rule 14, forthwith be repaid by the subscriber to the Fund, or in default, be ordered by the Accounts Officer to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed by one of the authorities competent to grant an advance [under Rule 15 :] [Substituted vide Notification No. 8736- F. 12.3.1968.]Provided that [* * *] [Omitted vide SRO No. 753/11.9.1970.] subscribers whose deposit in the Fund carry no interest shall not be required to pay any interest.(6)Recoveries made under this rule shall be credited as they are made to the subscriber's account in the Fund.Payment towards Insurance Policies and Family Pension Funds
