Section 14(2) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(2)(a)An advance shall be recovered from the Subscriber in such number of equal monthly instalments as the Administrators may direct, but such number shall not be less than twelve, unless the Subscriber so elects and more than twenty-four. A Subscriber may, at his option, repay more than one instalment in one 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.(b)Recoveries shall commence when the Subscriber draws his pay for the full month for the first time after the advance is made. Recovery shall not be made, except with the Subscriber's consent, while he is on leave or in receipts of subsistence grant.(c)Recoveries made under this Regulation shall be credited as they are made to the Subscriber's account in the Fund.(d)If more than one advance has been made to a Subscriber each advance shall be treated separately for the purpose of recovery.
