500. [ [Substituted vide H.U.D. Department Notification No. 29574/23.9.1985.]
The recovery of the advance granted either for construction of building or for purchase of land and construction of building thereon shall commence from the month following the completion of the construction of the building or the eighteenth month after the date on which the first instalment of advance is paid, whichever is earlier. The advance shall be recovered in [one hundred and fifty] equal monthly instalments from the monthly pay bills of the officer or servant concerned; provided that the council may permit recovery of to he made in a smaller number of instalments if such officer or servant receiving the advance so desires.]
