Section 10(n) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001
(n)If the Board of Trustees is satisfied that the money as drawn by the member as an advance or loan from the fund has been utilized for a purpose other than that for which sanction was given to the drawal, withholding or withdrawal of the money, the amount in question, shall with interest forthwith be repaid or paid, as the case may be, by the subscriber to the fund, or in default, be ordered to be recovered by deduction in one sum from the emoluments of the subscriber, even if he be on leave. If the total amount to be repaid or paid, as the case may be, be more than half the subscriber's emoluments recoveries shall be made in monthly instalments as may be fixed by the Board of Trustees.
