Section 14(5) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995
(5)After sanctioning the advance, the amount shall be drawn on an authorisation from the Accounts Officer in cases where the application for final payment had been forwarded to the Accounts Officer under clause (ii) of sub-rule (3) of rule 25.Note 1.-For the purpose of this rule pay includes dearness pay, where admissible.Note 2.-A subscriber shall be permitted to take an advance once in every six months under clause (b) of sub-rule (1) of rule 14.
