Section 7 in The U.P. Government Servants (Special Provisions Relating to Family Planning) Rules, 1976
7. Stoppage of Government loans.
- No disqualified Government servant shall be entitled to or be granted any Government loan or advance from his provident fund exceeding three months' pay or half the amount at his credit whichever is less, or any advance before the expiry of twelve months after the final repayment of all previous advances together with interest thereon, for any purpose whatsoever including house building advance [* * *] [The words 'or cycle', deleted by Notification No. G-1-224/X-216-76, dated 24-1-1976, published in U.P. Gazette, (Extraordinary), dated 25-1-1977.] [* * *] [The words 'or motor cycle', omitted by Notification No. 522/X/VIII-Section 5-44-77, published in U.P. Gazette, (Extraordinary), dated 9-2-1977.] or motor car advance.
