Section 28(4) in The Employees' State Insurance (Central) Rules, 1950
(4)All payments due from the Corporation for interest on the repayment of loans shall be made in such manner and at such time as may have been agreed upon:Provided that the Corporation may apply any sums which can be so applied, in repaying any amount due in respect of the principal of any loan although the repayment of the same may not be due.
