Section 21(2) in The Mizoram Aided College Employees Rules, 1990
(2)No loan, with or without interest, shall be given to any person from the college lands without the prior approval of the Governing Body. However release tor payment of an employee's salary in advance may be granted on the condition that-(a)such payment shall not exceed the total monthly emoluments of the employee; and(b)the employee has applied for such payment is writing undertaking that it shall be deducted from his/her salaries for the month for which the advance payment is given.
