Advances will be recovered by the deduction of monthly instalments, equal to one-sixth part of the total advance, from the pay bills of the Government servants concerned. The authority sanctioning an advance may however, permit recovery to be made in a smaller number of instalments if the Government servant receiving the advance so desires.The amount of interest calculated in accordance with Rule 384 will be recovered in one or more instalments, each such instalment being not appreciably 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.Note. - The amount of the advance to be recovered monthly should be fixed in whole rupees except in the case of the last instalment when the remaining balance including any fraction of a rupee should be recovered.
