Section 14 in The General Provident Fund (U.P.) Rules, 1985
14. Recovery of advances.
(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct; but such number shall not be less than twelve unless the subscriber so elects, and more than twenty-four. In special cases where the amount of advance exceeds three month's pay of the subscriber under sub-rule (4) of Rule 13, the sanctioning authority may fix such number of instalments to be more than twenty four but in no case more than thirty-six. It will be ensured in each case that the instalments are fixed in such a manner that the entire amount of the advance is recovered latest by six months before the date of retirement of the subscriber or superannuation. A subscriber may, at his option repay more than one instalment in a month. Each instalment shall be in whole rupees, the amount of the advance being raised or reduced, if necessary to admit of the fixation of such instalments.(2)Recovery shall be made in the manner prescribed in Rule 10 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 he is in receipt of subsistence grant or is one leave for ten days or more in a calendar months which either does not carry any leave salary or carries leave salary equal to half pay or half average pay, as the case may be. The recovery may be postponed, on the subscriber's written request, by the sanctioning authority during the recovery of an advance of pay granted to the subscriber.(3)If an advance has been granted to a subscriber and drawn by him and advance is subsequently disallowed before repayment is completed, the whole or balance of the amount withdrawn shall forthwith be repaid by the subscriber to the Fund, or in default, be ordered by the sanctioning authority to be recovered by deduction from the emoluments of the subscriber in a lump sum or in monthly instalments not exceeding twelve, as may be directed by the authority competent to sanction an advance for the grant of which special reasons are required under sub-rule (4) of Rule 13.(4)Recoveries made under this rule shall be credited as they are made to the subscriber's account in the Fund.
