Section 16B(4)(iii) in The M.P. General Provident Fund Rules, 1955

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State of Madhya Pradesh - Subsection

Section 16B(4)(iii) in The M.P. General Provident Fund Rules, 1955

(iii)A subscriber who has been permitted to withdraw money from the fund shall satisfy the sanctioning authority within a reasonable period as may be specified by that authority that the money has been utilized for the purpose for which it was withdrawn and if he fails to do so the whole of the sum so withdrawn or so much thereof as has not been applied for the purpose for which it was withdrawn shall forthwith be repaid in one lump-sum, and in default of such payment it shall be ordered by the sanctioning authority to be recovered from his emoluments either in a lump-sum or in such number of monthly instalments as may be determined by the State Government:

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State of Madhya Pradesh - Subsection

Section 16B(4)(iii) in The M.P. General Provident Fund Rules, 1955