Section 12(3) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(3)An advance shall not, except for special reasons to be recorded in writing, be granted to any subscriber in excess of the limit laid down in sub-rule (1) or until repayment has been made of the last installment of any previous advance:Provided that an advance shall in no case exceed the amount standing to the credit of the subscriber to the Fund.
