Section 13(7) in The General Provident Fund (U.P.) Rules, 1985
(7)Ordinarily no advance will be sanctioned to a subscriber during the last six months preceding his retirement or superannuation. In special cases in which the sanction of such an advance is unavoidable, it may be sanctioned but it will be the responsibility of the sanctioning authority to ensure that such a sanction is promptly notified to the Account Officer in the case of a Group 'D' employee and to the drawing and disbursing officer and the Account Officer in the case of other subscribers, and acknowledgements thereof obtained from them without any delay. It will also be ensured by the above authorities that the amount of advance, if not fully recovered from the subscriber before retirement is duly adjusted against the amount to be paid to him under sub-rule (4) or clause (b) of sub-rule (5) of Rule 24, whichever be applicable.
