Section 15(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969
(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the Chairman may direct but such number shall not be less than twelve unless the subscriber so elects, or in any case more than twenty- four. A subscriber may, at his option, repay more than one instalment in a month. Each instalment shall be in number of whole rupees, the amount of the advance being raised or reduced, if necessary, to admit of the fixation of such instalments.
