Section 78 in U.P. Zila Panchayats Service Rules, 1970
78. Recovery of advance.
(1)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the sanctioning authority may direct, but such number shall not be less than twelve unless the subscriber so elects, and more than twenty-four. In special cases where the amount of advance exceeds three months' pay of the subscriber, the sanctioning authority may fix such number of instalments to be more than twenty-four but in no case more than thirty-six. A subscriber may at his option make repayment in smaller number of instalments than that specified. Each instalment shall be a number of whole rupee, the amount of the advance being raised or reduced, if necessary, to admit of the fixation of such instalments.(2)If more than one advance has been made to a subscriber, each advance shall be treated separately for the purpose of recovery.(3)After the principal of the advance has been fully repaid, interest shall be paid thereon at the rate of one fifth per cent of the principal for each month or portion of a month during the period between the drawal and complete repayment, of the principal.(4)Interest shall ordinarily be recovered in one instalment in the month after complete repayment of the principal, but if the period referred to in sub-rule (3) exceeds twenty months, interest may, if the subscriber so desires, be recovered in two equal instalments.
