Section 8(c) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities
(c)The recovery of interest shall commence on completion of the recovery of the principal. If the amount of interest does not considerably exceed the amount of the monthly instalment fixed for the recovery of the principal, it shall be recovered in one instalment. Otherwise, it shall be recovered, in amounts not exceeding the monthly instalments fixed for the re-payment of the principal.
