(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the Council 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 make repayment in a smaller number of instalments than that specified. Each instalments shall be a number of whole rupees, the amount of the advance being raised or reduced if necessary, to admit of fixation of such instalments.(2)Recovery shall be made in the manner provided in Rule 441 for the realisation of subscriptions and shall commence on the first occasion after the advance is made on which the subscriber draws, pay for a full month. Recovery shall not be made while the subscriber is on leave or in receipt of subsistence grant unless the subscriber has expressed his intention or otherwise or may be postponed during the recovery of an advance of pay granted to the subscriber.(3)If more than one advance has been made to a subscriber each advance shall be treated separately for the purpose of recovery.(4)(a)After principle of the advance has been fully repaid interest shall be paid thereon at the rate of one-fifth percent of the principal for each month or broken portion of a month during the period between the drawal and complete repayment of the principal.(b)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal but if the period referred to in Clause (a) exceeds twenty months, interest may if the subscriber so desires be recovered in two equal monthly instalments. The method of recovery shall be that provided in Sub-rule (2). Payments shall be rounded to the nearest whole rupee (eight annas counting as the next higher rupee.)(5)Recoveries made under this rule shall be credited as they are made to the account of the subscriber in the fund.(6)The Executive Officer shall cause to be kept a register of temporary advances and their recoveries in Form P.F. 10 appended to these rules.Closing of Account Payments
