Section 14(3) in The General Provident Fund (U.P.) Rules, 1985
(3)If an advance has been granted to a subscriber and drawn by him and advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn shall forthwith be repaid by the subscriber to the Fund, or in default, be ordered by the sanctioning authority to be recovered by deduction from the emoluments of the subscriber in a lump sum or in monthly instalments not exceeding twelve, as may be directed by the authority competent to sanction an advance for the grant of which special reasons are required under sub-rule (4) of Rule 13.
