An advance shall not, except for special reasons to be recorded in writing, and except with the special sanction of the Council -(i)exceed three months pay or half the amount of subscription and interest thereon standing to the credit of the subscriber in his Provident Fund Account, whichever is less; or(ii)unless the amount already advanced does not exceed two-thirds of the amount admissible under Sub-clause (1) be granted until at least twelve months after the final repayment of all previous advances together With interest thereon.Recovery of Advance
