Section 6(2) in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
(2)At the time of drawing the advance, the Member shall execute an Agreement in Form II and on completing the purchase he shall further execute a mortgage bond in Form III hypothecating the motor car to the Government as security for the advance. The cost price of the motor car shall be entered in the Schedule of specifications attached to the mortgage bond.
