Section 3(1) in The Haryana Legislative Assembly Speaker's and Deputy Speaker's (Advance for Motor Car) Rules, 1976
(1)The recovery of the advance referred to in rule 2 shall be made by deducting [monthly instalments six hundred rupees each] [Substituted by Haryana Notification No. GSR 40/HA 2/79/S. 8/84 dated 24.5.1984.] from the salary bill of the borrower. The deduction will commence with the first issue of the salary after the advance is drawn. The Government may, however, permit recovery to be made in a smaller number of instalments if the borrower so desires. Simple interest at the rate fixed by the Government for the purpose of purchase of conveyances by Government servants, will be charged on the advance. The amount of interest will be recovered in one or more instalments, each instalment being not appreciably greater than the instalments by which the principal was recovered. The recovery of interest will commence from the month following that in which the repayment of the principal has been completed.Explanation. - The amount of the advance to be recovered monthly shall be fixed in whole rupees, except in the case of the last instalment when the remaining balance including any fraction of a rupee should be recovered.
