Section 528(1) in The Bihar General Provident Fund Rules, 1948
(1)(a)Advances from a Provident Fund, if permissible under the rules of the Fund, may be drawn by Gazetted Government servants on ordinary pay bill forms, the bill being supported by a duly certified copy of the order sanctioning the advance. In the case of non-gazetted Government servants, the advance, if admissible may be drawn and disbursed in the same manner as pay proper, the bill being supported by a copy of the sanction duly attested by the head of the Office.(b)In cases in which the amount is drawn and disbursed by the head of an office, a disbursement certificate in the following Form shall be rendered to the Accountant General; as soon as possible after the disbursement has been made-"I certify that I have satisfied myself that the sum of Rs................drawn under rule.................of the.................Provident Fund Rules, from.......Provident Fund Account of..........................on bill no..................dated .................was actually disbursed to.............on..................and the payees' receipt was taken in the acquittance roll maintained in my office".Payment may be made on the authority and responsibility of the Government servant sanctioning the advance, without the previous authority of the Accountant General:Provided that the bill is supported by a certificate in the form prescribed in sub-rule (2) (a) below, that the advance is covered by the balance at the credit of the Government servant concerned.
