[The amount of advance will be payable in more than [one hundred consecutive] [Substituted by C.S. No. 21 dated 15.5.1958. Note 2 below Rule 407 deleted and Note I made Note by this C.S.] monthly instalments equal to one thirty six part of the advance from the pay bill of the Government servant concerned and [shown in a separate Schedule in F.R. Form 17A] [Added by C.S. No. 50 dated 27.4.1961.], It will commence from the first issue of pay after the advance is drawn. A Government servant may however if he so desires be permitted to repay the advance in a smaller number of instalments or he may pay more than one instalment at a time. The amount of interest calculated in accordance with rule 384 will be recovered in one or more instalments by which the principal was recovered. The recovery of interest will commence from the month following that in which the whole of the principal has been repaid.]Note. - The amount of the advance to be recovered monthly should be fixed in whole rupees except in the case of the last instalment when the remaining balance including any fraction of a rupee should be recovered.
