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State of Rajasthan - Section

Section 21 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975

21.

The loans given out of this fund will be repaid in suitable instalments by the employee regularly through his Head of Office who will also maintain the record and see that timely repayment is done. Money order commission will be borne out by the employee. Detailed rules regarding repayment of loans shall be framed by the Committee. The loan will be given on 5% interest.