Section 15(2) in The M.P. General Provident Fund Rules, 1955
(2)An advance under sub-rule (1), except for special reasons, shall not be granted until at least twelve months after the final repayment of previous advance.Note. - For the purpose of this sub-rule, only purposes like marriages and serious illnesses qualify as 'special reasons'. Subsequently advances cannot be granted as a matter of course under this sub-rule.
