Advances for the purchase of bicycle to permanent class IV Government servants may be sanctioned by the authorities competent to sanction such advances to Government servants in superior service subject to the following Rules and conditions :-(i)The amount of advance shall be limited to six months pay of the Government servant or [Rs. 200] or the price of the cycle purchased whichever is less.(ii)Recovery will be made by deducting monthly instalments equal to the one thirtieth part of the advance from the pay of the Government servant concerned together with interest accruing thereon at the prescribed rate in one or two additional instalments. Recovery shall commence from the first issue of pay after the advance is drawn.(iii)The pay of the Government servant and the fact that he holds permanent post should invariably be stated in the order sanctioning the advance.(iv)Other terms and conditions prescribed in Rule 420 above shall mutatis mutandis apply in cases of advances to permanent class IV Government servants.]Note 1. - Collectors are empowered to sanction advance to permanent class IV Government servants under their administrative control.Note 2. - No advance under this Rule should however, be sanctioned to a Government servant who has been provided with a Government cycle.
