Section 13(4) in The General Provident Fund (U.P.) Rules, 1985
(4)An advance shall not, except for special reasons :(i)exceed three month's pay or half the amount at the credit of subscriber in the Fund whichever is less; or(ii)be granted until at least twelve months have elapsed after the final repayment of all previous advances :Provided that so long as the amount already advanced together with the fresh advance applied for does not exceed the amount admissible under clause (i) at the time of the grant of the first advance, special reasons will not be required for the grant of second advance or subsequent advances, and such advances may be granted by the authority specified in paragraph 1 of the Second Schedule, even if the condition mentioned in clause (ii) is not fulfilled.Explanation. - In this proviso the expression "the amount already advanced" means the amount, or the sum of amounts actually advanced and not the balance outstanding after any repayment.
