Section 24 in Gauhati University Loans and Advances Rules, 1959
24.
Repayment of the advance shall commence from the second issue of pay after the advance is drawn. The amount of the monthly instalment shall be so fixed as to enable recovery of the full amount of the advance with interest thereon within five years from the date of drawing the advance or before termination of services of the officer or teacher concerned whichever is earlier. The amount of interest calculated on the basis of Section 4 will be recovered in one or more instalments, each such instalment being not appreciably greater than the instalments by which the principal is recovered. The recovery of interest will commence from the month following that in which the whole of the principal has been repaid.
