[An advance granted for the purchase of a Motor Car or Motor Cycle shall be recovered by deduction in monthly instalments equal to one hundredth and one sixtieth part respectively of the advance from the monthly pay bill of the officer or servant to whom it has been granted.] [Substituted vide H.U.D. Department Notification No.3313/12.10.93, S.R.O. No.974/1993. w.e.f. 13.10.1993.]
