Section 15 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
15. Recovery of advances.
(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the Chairman may direct but such number shall not be less than twelve unless the subscriber so elects, or in any case more than twenty- four. A subscriber may, at his option, repay more than one instalment in a month. Each instalment shall be in number of whole rupees, the amount of the advance being raised or reduced, if necessary, to admit of the fixation of such instalments.(2)Recovery shall be made in the manner prescribed in rule 9 for the realisation of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws emoluments for a full month. Recovery shall not be made, except with the subscriber's consent, while he is on leave other than on full average pay or in receipt of subsistence grant.(3)If more than one advance has been made to subscriber each advance shall be treated separately for the purpose of recovery.(4)(a)After the principal of the advance has been fully repaid interest thereon shall be paid at the rate of one fourth percent of the principal for each month or broken portion of a month during the drawal and complete repayment of the principal.(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of he principal but if the period referred to in clause (a) exceeds twenty months, interest may, if the subscriber so desires, be recovered in two equal monthly instalments. In calculating interest, a fraction of a rupee if it exceeds fifty paise, shall be taken to be whole rupee and if it does not exceed fifty paise shall be ignored.(5)Recoveries made under this rule shall be credited as and when they are made to the subscriber's account in the fund and they shall be watched through a separate and distinct register of advances in the form prescribed in the Rajasthan Municipalities Accounts Rules, 1963.
