Section 16(2) in The General Provident Fund (Orissa) Rules, 1938
(2)Recovery shall be made in the manner prescribed in Rule 13 for the realisation of subscriptions and shall commence with the issue of pay for the month following the one in which the advance was drawn. [Recovery shall not be made,] [Substituted vide Notification No. 25585-F./24.8.1964.] except with the subscriber's consent while he is in receipt of subsistence grant or is on leave [which either does not carry any leave salary or carries leave salary equal to or less than half pay or half average pay,] [Substituted vide SRO No.753/11.9.1970.] as the case may be. The recovery may be postponed, on the subscriber's written request, by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.Note. - The expression "advance of pay" in this sub-rule includes any ordinary advance of pay granted under the relevant rules, such as Article 159 (a), (b) and (h) of the Civil Account Code Volume I but does not include advances for the building or repair of a house, for the purchase of a conveyance or for the payment of passages overseas, which are of a different nature.
