Section 12 in Bihar Contributory Provident Fund Rules, 1948
12.
(1)A temporary advance may be granted to a subscriber from the amount standing to his credit in the Fund at the discretion of the authority specified in sub-rule (2) subject to the following conditions-(a)the subscriber shall satisfy that authority of the necessity for the advance;(b)that authority, shall record in writing its reasons for granting the advance; and(c)the advance shall not, except for reasons to be recorded in writing by that authority, exceed three month's pay; and shall, in no case exceed the amount of subscriptions and interest thereon, standing to the credit of the subscribers in the Fund, at the time when the advance is granted.(2)The authority competent to grant an advance-(a)(i)exceeding three months pay, or (ii) within twelve months of the final payment of all previous advance, together with interest thereon:-shall be-(i)for subscribers who are Gazetted Government servants, the Provincial Government;(ii)for the other subscribers, the Head of the Department concerned;(b)in any other case not specified in clause (a), shall be-(i)for Gazetted Government servants, the Head of the Department;(ii)for other subscribers, the Head of the Office.
