Section 7 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
7. Payment of interest.
- Simple interest at the rate prescribed by the Government from time to time for conveyance advances to Government Servants shall be charged on the balance outstanding on the last day of each month for the advance. The amount of interest shall be recovered in one or more instalments, each such instalment being not appreciably greater than the instalments in which the principal is recovered. The recovery of interest will commence from the month following that in which the repayment of the principal has been completed.
