- Deductions under clause (f) of sub-section (2) of section 18 for recovery of advances given to an employee shall be subject to the following conditions, namely: -(a)recovery of advance of money given to an employee before the employment began shall be made from the first payment of wages to him in respect of a complete wage-period but no recovery shall be made of such advances given for travelling expenses;(b)recovery of advance of money given to an employee after the employment began shall be subject to such conditions as may be prescribed;(c)recovery of advances of wages to an employee not already earned shall be subject to such conditions as may be prescribed.
