Section 4 in The Bihar Car Advance to the Speaker and Chairman Rules, 1953
4.
An advance sanctioned under Rule 3 shall be granted free of interest and shall be recovered by deduction from the salary bill of the Speaker/Chairman in not more than forty-eight consecutive monthly instalments, commencing with the first issue of salary alter the advance is drawn. The amount of advance to be recovered monthly shall be fixed in whole rupees, except in the case of last instalment when the remaining balance, including any fraction of a rupee, shall be recovered.
