Section 15 in The M.P. Madhyamik Shiksha Niyam, 1966
15. Refund of advance.
- The amount advanced under Rule 14 shall be refunded in the Fund by thirty-six equal monthly instalments. A subscriber may, however, at his option, make payment in less than thirty-six instalments or may repay two or more instalments at the same time. Recoveries will be made monthly commencing from the first payment of a full month's salary after the advance is granted. The instalments will be paid by compulsory deduction from salary or leave salary and will be in addition to the usual subscription.
