Section 110 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
110. Recovery of the advance.
- (i) An advance granted for the purchase of conveyance shall be repaid in not more than 72 instalments in the case of Car. 48 instalments in the case of Motor Cycle or Scooter and 24 instalments in the case of Cycle.It shall be open to an employee to repay the advance in a lesser number of instalments.(ii)The first instalment shall commence with the first issue of pay after the advance is drawn.(iii)If an employee to whom an advance has been issued retires, resigns or otherwise leaves service before the advance is fully repaid, he shall be required to repay in one instalment, the amount outstanding together with the interest.(iv)The amount to be recovered monthly towards the repayment of the advance shall not be affected, if the employee proceeds on leave with full average pay. If the employee proceeds on leave on half average pay or is placed under suspension, the sanctioning authority may, during such period of leave on half pay and of suspension suspend the recovery of the advance; provided the total period for which the recovery is suspended does not exceed a year in all i. e., the period prescribed for the recovery of the entire amount is also not exceeded by more than one year.(v)The amount to be recovered monthly shall be fixed in whole rupees except in the case of the last instalment when the fraction of a rupee shall be recovered.
