Section 11 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
11. [ Interest. [Substituted vide Punjab Government Notification No GSR 24/P.A. 4/42/S.4-C/Amd.(8)/96 dated 26-3-1996.]
- In respect of the advance sanctioned under rules 4, 6 and 7 interest shall be charged at the rate of six percent per annum.]Notes 1. - The interest shall be rounded off to the nearest rupee ; that is less than fifty paise shall be ignored while fifty paise and above shall be taken as a rupee.
