The following Rules will in future govern the grant of advances for the purchase of typewriters for copyists :-(i)The head of an office desiring to purchase a typewriter for the use of a copyist in his office may apply to the State Government through the Divisional Commissioner or the District Judge, as the case may be for sanction to the grant of an advance not exceeding Rs. 320 for the purpose.(ii)In his application for an advance the head of the office will, after an examination of the past figures showing the total monthly fees derived from copies for a sufficiently long period, state whether the proceeds from copying fees will in his opinion be sufficient to provide the necessary minimum remuneration (Rs. 50) for an additional typist.(iii)Every advance will be recovered in twenty-four monthly instalments by deduction from the remuneration of the typist for whom the machine is purchased who will be held responsible for its maintenance in good order.(iv)If a typist for whom a machine has been purchased by means of an advance leaves Government service or is appointed to a different post before the advance has been fully repaid, he may be allowed the option of removing the typewriter on payment in full of the outstanding instalments, or transferring it, together with the obligation to meet outstanding instalments to his successor in receipt from the latter of a sum of money calculated on fair valuation of the machine.(v)The head of the office on whose application the advance is granted will be responsible to Government for its due repayment.As an increase in the number of typists will result in a decrease in the total number of the copying staff, the conversions of copyists into typists should be effected with discretion and no application for an advance which, if granted, would necessitate the dismissal of another copyist not otherwise liable to removal should be recommended for sanction.
