Section 23(4) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(4)The amount of interest will be recovered in one or more instalments as may be decided by the Government, commencing from the month following that in which the repayment of the principal has been completed.Explanation. - The amount of advance to be recovered shall be fixed in whole rupees except in the case of last instalment when the remaining balance including any fraction of a rupee shall be recovered.
