A Government servant in foreign employee shall also be granted advance for house building purposes as admissible under this sub-section but in this case the advances would be met from the funds of his foreign employer and would be sanctioned by the State Government on the recommendation of the foreign employer.The advances so granted shall be subject to the same terms and conditions as would apply to the Government Servant if he were serving directly under Government. In special cases where a Government Servant's services have been lent to a foreign employer whose financial position will not permit of the advance for house building purposes being met from its funds, the advance may, under the special orders of the State Government, be met from Government funds.]Note 1. - An advance under this rule will be sanctioned subject to the same terms and conditions applicable to other Government servants who are not in foreign service. The Government servants concerned will remain directly responsible for the regular payment of the instalment till the recovery of the advance together with the interest. Government will sanction the advance after obtaining the consent of the foreign employers that they will make prompt recoveries of monthly instalments of advance from the pay of the Government servant in case it is noticed from the challan handed over to the foreign employers that the instalment of a particular month has not been deposited into the Treasury. Necessary recoveries will also be made by the foreign employers from the Government servant concerned if the Accountant General takes steps under Rules 218 to 221 of the Bihar Treasury Code. Vol. I. The Government servant to whom the advance is sanctioned will deposit the monthly instalment of repayment in the local Treasury with quadruplicate challans classified under the head"766 Loans and advances by State Government - Advances to Government Servants for house building purposes". Two copies of the challan will be obtained from the Treasury Officer concerned and given to the foreign employer. One of the two copies received by the foreign employer should be retained by the foreign employer for record in his office and the other should be sent to the Accountant General, Bihar with a statement to be sent every month showing the Name(s) and designation(s) of the Officers(s), amount(s) of advance(s) drawn, the amounts(s) deposited during the month towards repayment of the advance(s) and balance(s) due [Substituted by Classification of Budget.]Note 2. - Pay for the purpose of this rule will mean the pay which the Government servant would been have drawn had he remained in the service of Government and not in foreign service.
