Section 15 in Gauhati University Loans and Advances Rules, 1959
15.
Subject to the provisions of Rule 12, advances shall be recovered by deduction of monthly instalments from the pay bills of the employee concerned. The amount of interest will be recovered in open or more instalments each such instalment being not much greater than the instalments by which the principal was recovered. The recovery of interest will commence from the month following that in which the whole of the principal has been repaid. The amount of the advance with interest accrued thereon to be recovered monthly should be fixed in whole rupees except in the case of the last instalment when the remaining balance including fractions of a rupee should be recovered.The whole of the principal sum of an advance with interest accrued thereon which remains unpaid at the time an employee leaves service of the University whether voluntarily or otherwise should be recovered in one instalment before his accounts are finally settled.
