Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 30 in Gauhati University Loans and Advances Rules, 1959

30. Advance for purchase of bicycles.

- An advance may be granted to a permanent employee of the University for the purchase of a bicycle subject to the following conditions :
(i)The advance may be granted to a permanent University employee drawing a substantive pay of less than Rs. 500 p.m.
(ii)The total amount of the advance shall not exceed four months pay or Rs. 250 whichever is less and shall be limited to the anticipated price of the bicycle to be purchased. If the actual price paid is less than the advance taken, the balance should be forthwith refunded to the University.
(iii)Recovery of advance will be made in 25 instalments from the salary of the employee from the first issue of the pay after the advance is drawn. The amount of interest calculated in accordance with Section 4 will be recovered as laid down above.
(iv)All other conditions shall be the same as in the case of purchasing a motor car.