Section 12(4) in The Oil Industry Development Board Staff Provident Fund Rules, 2013
(4)When an advance is sanctioned under sub-rule (3) before repayment of last installment of any previous advance is completed, the balance of any previous advance not recovered shall be added to the advance so sanctioned and the installments of recovery shall be fixed with reference to the consolidated amount.Explanation. - For the purpose of this rule, pay includes dearness pay, as admissible from time to time.
