Section 13(1) in The General Provident Fund (U.P.) Rules, 1985
(1)A temporary advance (in whole rupees) may be granted to a subscriber, from the amount at his credit in the Fund, at the discretion of the appropriate authority specified in the Second Schedule subject to the conditions mentioned in sub-rule (2), (3), (4), (5), (6) or (7).Note. - Forms of application and Sanction order are given in Appendix 'A'.
