Section 9C in The U.P. Basic Education Provident Fund Rules, 1975
9C. [ Conversion of an advance into a withdrawal. [Inserted by Notification No. 105/XV-5-92-480-74, dated 10.3.1995 (w.e.f. 10.3.1995).]
- The authority competent to sanction an advance under Rule 9 may, on a written request from a subscriber who has earlier drawn an advance under Rule 9 for a purpose for which a final withdrawal is also admissible under these rules, convert the outstanding balance of the advance into a final withdrawal, subject to the fulfilment of conditions laid down in Rules 9-A and 9-B.Note 1. - The Drawing and Disbursing Officer shall on receipt of information from the competent authority mentioned above, regarding conversion of an advance into a final withdrawal, stop recovery from the pay bills. In the case of subscribers who are self-drawing officers, of the competent authority shall endorse a copy of the order regarding such conversion to the Treasury Officer from where the subscriber draws his pay in order to enable the former to stop further recoveries. In every case of conversion the competent authority shall endorse a copy of his order to the Accounts Officer also.Note 2. - The amount of an advance to be converted into a withdrawal shall not exceed the limits laid down in sub-rule (1) of Rule 9-B and for this purpose the balance in the account of the subscriber at the time of conversion plus the outstanding amount of advance shall be taken as the balance at his credit in the Fund. Each withdrawal shall be treated as a separate one and the same principle shall apply in the event of more than one conversion.]
