Section 15 in The General Provident Fund (U.P.) Rules, 1985
15. Wrongful use of advance.
- Notwithstanding anything contained in these rules, if the sanctioning authority is satisfied that money drawn as an advance from the Fund under Rule 13 has been utilised for a purpose other than that for which sanction was recorded, he shall direct the subscriber to repay the amount in question to the Fund forthwith or, in default, order the amount to be recovered by deduction in one lump sum from the emoluments of the subscriber, and if the total amount to be repaid before than half the subscriber's emoluments recoveries shall be made in monthly instalments as may be determined.
