- All such sums as may be advanced, paid to or spent on behalf or for the benefit or on account of the stipendiary shall be taken as constituting a debt owing from him to the State Government. No interest shall be charged on such loans. In case of wilful neglect in payment of instalments, interest may be charged at rates varying from 4 per cent to 6 per cent at the discretion of the State Government in accordance with the circumstances of each case. The State Government shall be the sole judge of the fact of wilful neglect.
