Section 20 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975
20. [ [Substituted by G.S.R. 54, dated 23-6-1979; Published in Rajasthan Gazette Part 4-C(I), dated 19-7-79]
The loans given out of this fund will be re paid in suitable instalment by the employees regularly through his head of office who will also maintain the record and see that timely repayment is done. Money order Commission will be borne out by the employees. Detailed rules regarding repayment of loans shall be framed by the Committee. The loan will be given on 5% interest. The amount of outstanding loan would be recoverable from pension and gratuity of the loanee.]
