Section 15A in The General Provident Fund (Orissa) Rules, 1938
15A. Conversion of an advance into a withdrawal.
- A subscriber who has already drawn or may draw in future an advance under Rule 15 for any of the purposes specified in paragraphs 1, 11 (a) and 11 (b) of Appendix 'F' may convert, at his discretion, by written request addressed to the Accounts Officer through the sanctioning authority, the balance outstanding against him into a final withdrawal on his satisfying the conditions laid in paragraphs 1, 11 (a) and 11 (b) of the said Appendix.Recovery of Advances
