(1)If an officer is unable to furnish the full amount of security due from him in a single payment, he may at the discretion of the Deputy Commissioner, be permitted to pay it by monthly instalments of not less than one sixth of his pay within a maximum period of three years. Such officer shall execute a bond in the form referred to in the preceding instruction, in favour of the Deputy Commissioner of the district in which he is serving, on payment of the first instalment at the Saving Bank.
