Section 15(9) in The M.P. General Provident Fund Rules, 1955
(9)[ The authority competent to sanction advance under sub-rule (2), shall be the head of the department and the Collector. In case of the head of the department, the State Government in the administrative department shall be the sanctioning authority.] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 3-3-2000).]
