Section 110(iv) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(iv)The amount to be recovered monthly towards the repayment of the advance shall not be affected, if the employee proceeds on leave with full average pay. If the employee proceeds on leave on half average pay or is placed under suspension, the sanctioning authority may, during such period of leave on half pay and of suspension suspend the recovery of the advance; provided the total period for which the recovery is suspended does not exceed a year in all i. e., the period prescribed for the recovery of the entire amount is also not exceeded by more than one year.
