Section 13(v) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975
(v)If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is competed, the whole or balance of the amount withdrawn shall with interest at the rate provided in regulation 11, be repaid forthwith by the subscriber to the Fund or in default be ordered by the Accounts Officer to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise as may be directed by the authority laid down in clause (2) of regulation 12.
