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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1) in RSWC Employees General Provident Fund Regulations, 1990

(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, repay more than one instalment in a month. Each instalment shall be a number of whole rupees, the amount of the advance being raised or reduced, if necessary, to admit of the fixation of such instalments:Provided that where the amount advanced exceeds three month's pay or half the amount at the credit of the subscriber, it shall be open to the sanctioning authority to direct that the amount may be recovered in a maximum of forty eight instalments.Note. - (1) It has been laid down in proviso to Rule 16(1) that when the amount of Provident Fund advance exceeds three month's pay or half the amount at the credit of the subscriber, it shall be open to the sanctioning authority to direct that the amount may be recovered in a maximum of forty-eight instalments. It is not the intention that the recovery may be permitted to be made in 48 instalments irrespective of the number of month's pay advanced. The number of instalments should not ordinarily exceed those indicated below:-
When amount of advance equals No. of instalments in which recovery might bemade
03 Month's pay 24
04 Month's pay 32
05 Month's pay 40
06 Month's pay or more 48
Where, however, a case deserves special consideration and it appears that the recovery as above will cause undue hardship the repayment may be ordered to be made in any number of instalments not exceeding 48.