Section 16(1) in The M.P. General Provident Fund Rules, 1955
(1)Recovery of advances shall be made in the manner prescribed in the rule for the realisation of subscriptions, and shall commence with the issue of pay for the month following the one in which the advance was drawn. Recovery shall not be made, except with the subscriber's consent, while the subscriber is under suspension and may be postponed on the subscriber's written request by the sanctioning authority during these months in which the subscriber is on half pay leave for the whole month or extraordinary leave without pay for at least half of the month :Provided that no advance can be sanctioned or drawn in case where the application for final payment had been forwarded to the Accounts Officer under Clause (ii) of sub-rule (3) of Rule 32.
