Section 16(d) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959
(d)The amount of an advance shall be repayable in such manner of equal monthly installments not exceeding twenty four, as may be fixed by the Chairman when sanctioning the advance and such installments shall be recovered alongwith the subscription in the manner provided in rule 8. A subscriber may at his option, repay more than one installment in one month. Each installment shall be a number of whole rupee, the amount of the advance being raised or reduced if necessary to admit of the fixation of such installments.
