Section 14 in The Orissa Contributory Provident Fund Rules, 1938
14.
(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct; but such number shall not be less than twelve unless the subscriber so elects, or in any case more than twenty-four. A subscriber may, at his option, make repayment in a smaller number of instalments than that prescribed. Each instalment shall be number of whole rupees the amount of the advance being raised or reduced,if necessary, to admit of the fixation of such instalments.(2)Recovery shall be made in the manner provided in Rule 9 for the realisation of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws pay, or remuneration on foreign service, for a full month. Recovery shall not be made, except with the subscriber's consent, while he is on leave or in receipt of subsistence grant, and may be postponed by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.(3)If more than one advance has been made to the subscriber, each advance shall be treated separately for the purpose of recovery.(4)[ No interest shall be payable in respect of an advance made under these rules :Provided that no amount recovered prior to the 1st day of May, 1966 as interest due in respect of any such advance shall be refundable.] [Substituted by F.D.No. 19529, dated 3.6.1966.](5)If an advance has been granted to a subscriber and drawn by him and the advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn, shall, with interest at the rate provided in Rule 11, forthwith be repaid by the subscriber to the Fund, or in default, be ordered by the Account Officer to be recovered by deduction from the emoluments of the subscriber by instalments or otherwise, as may be directed by one of the authorities competent to grant an advance under Clause (a) of Sub-rule (2) of Rule 12 :Provided that Mohammedan subscribers whose deposits in the Fund carry no interest shall not be required to pay any interest.(6)Recoveries made under this rule shall be credited, as they are made, to the account of the subscriber in the Fund.
