Section 14F(3) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958
(3)If, the competent authority is satisfied that the advance granted under this Regulation has been utilised for a purpose other than that for which it was granted or that the conditions of advance have been fulfilled within a reasonable time, the Dy. GM (P & A) forthwith shall take steps to recover the amount due with interest @ not exceeding the rate of interest as declared by the Corporation for the concerned period from the pay of the member in such number of instalments as the competent authority may determine. The amount so deducted shall be remitted to the Dy. GM (P&A) alongwith monthly schedule for onwards crediting to the member's account.
