Section 64A(d) in The Rajasthan Municipalities Accounts Rules, 1963
(d)The advance will be recovered in not more than four equal monthly installments, the first installment commencing with the next month's salary bill, that is, the salary full of the month following that in which the advance is drawn. The amount of each installment, shall be rounded of the nearest rupees, any balance being recovered in the last installment.
