Section 11 in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
11. [ Interest. [Substituted vide GSR 33/PA3/37/S.4/Amd(2)/97, dated 2.7.1997.]
- In respect of the advance sanctioned under rules 4, 6 and 7 interest shall be charged at the rate of six per cent 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.
