Section 5(2) in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
(2)Simple interest at the rate of Two (2) percent per annum shall be charged on the advance granted under these rules. Interest shall be calculated from the date of drawl of advance, on the balance outstanding. The rate fixed at the time of sanction of the advance shall hold good for the entire duration of advance.
