Section 11 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
11. Interest
. - In respect of the advance sanctioned under rules 4, 6 and 7, interest shall be charged at the same rate at which it is charged by Government from time to time on such advances made to its Class I Officers.Note. - 1. The interest shall be rounded off to the nearest rupee that is less than fifty paise shall be ignored while fifty paise and above shall be taken as a rupee;
