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State of Bihar - Section

Section 390 in Bihar Financial Rules, 1950

390.

An advance shall not exceed eighteen months' pay of the Government servant to whom it is made; not more than one advance shall be made for the same house; and no Government servant may receive a second advance while any portion of a previous advance with interest accrued thereon is outstanding against him. (Pay means pay as defined in Rule 34, Bihar Service Code).[N.B. - Reference may be made to State Government's Decisions under Rule 403.]