Section 5(1) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(1)Recovery of the advance sanctioned under these rules together with the interest thereon shall be made from the salary of the member concerned. The principal amount of the advance together with interest accrued thereon shall be recovered in not more than sixty consecutive monthly instalments and within the tenure of office of the member, the first of which shall be deducted from the salary of the month in which the advance is drawn. The State Government may, however, permit recovery to be made in a lesser number of instalments if the member receiving the advance so desires. The advance shall bear interest at the same rate as in the case of advances for the purchase of conveyances made to Government servants. The amount of interest calculated shall be recovered in one or more instalments each such instalment being not more in number than the instalment by which the principal was recovered. The recovery of interest shall commence from the month following that in which the whole of the principal has been recovered.Explanation - (1) The amount to be recovered monthly shall be fixed in whole rupees, except in the case of the last instalment.
