(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the Chairman may direct; but such number shall be less than twelve unless the subscriber so elects or in any case more than twenty-four. A subscriber may at his option, make repayment in a small number of instalments than that specified. Each instalment shall be a number of whole rupees, the amount of advance being raised or reduced, if necessary to admit of a fixation of such instalments.(2)Recovery shall be made in the manner provided in sub-rule (3) of Rule 158 for realisation of subscription and shall commence on the first occasion after the advance is made on which the subscriber draws pay for a full month. Recovery shall not be made while the subscriber is on leave, or in receipt of a subsistence grant.(3)If more than one advance has been made to a subscriber each advance shall be treated separately for the purpose of recovery.(4)(a)After the principal of the advance has been fully repaid, interest shall be paid thereon at the rate of one-fifth per cent of the principal for each month or broken portion of a month during the period of drawal and complete repayment of the principal.(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal, but if the period referred to in clause (a) exceeds twenty months, interest may, if the subscriber so desire, be recovered in two equal monthly instalments. The method of recovery shall be that provided in sub-rule (2), payment shall be rounded to the nearest whole rupees (fifty paise being rounded to the next higher rupee).(5)Recoveries made under this rule shall be credited as they are made to the account of the subscriber in the Provident Fund.
