Section 6 in Gauhati University Loans and Advances Rules, 1959
6.
All advances are subject to repayment by the employees receiving them, in accordance with the rules applicable to the case. When an advance is repayable by instalments the amount to be recovered monthly should not be affected by the fact of an employee going on leave of any kind with full average pay. It will, however, be open to the Executive Council to sanction reduction in any case in which they deem it right; provided that the whole amount shall be recovered by the due date. The drawing employee should ascertain from the office of the Treasurer the amount of interest due as soon as the last instalment of the principal is repaid.
