Section 32(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(2)In case a Minister relinquishes office before the advance is fully repaid, the outstanding balance together with interest thereon shall be paid to the Government immediately in one lumpsum.] [Substituted vide Ministry of Home Affairs' Notification No.14/26/57-Pub.I dated the 1-6-1957.]
