12. Deductions for recovery of advances .-Deductions under clause (f) of sub-section (2) of section 7 shall be subject to the following conditions, namely:-
(a)recovery of an advance of money given before employment began shall be made from the first payment of wages in respect of a complete wage-period, but no recovery shall be made of such advances given for travelling expenses;(aa)[ recovery of an advance of money given after employment began shall be subject to such conditions as ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][may impose;] [Inserted by Act 53 of 1964, Section 9 (w.e.f. 1.2.1965). ](b)recovery of advances of wages not already earned shall be subject to any rules made by [the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).] regulating the extent to which such advances may be given and the instalments by which they may be recovered.[12-A. Deductions for recovery of loans.-Deductions for recovery of loans granted under clause (fff) of sub-section (2) of section 7 shall be subject to any rules made by ][the appropriate Government] [ Substituted by Act 41 of 2005, Section 3, for " the State Government" (w.e.f. 9.11.2005).][regulating the extent to which such loans may be granted and the rate of interest payable thereon.] [Inserted by Act 53 of 1964, Section 9 (w.e.f. 1.2.1965). ]
