Section 7A in The Rajasthan Ministers Salaries and other Facilities Act, 1956
7A. [ Advances to Ministers for purchase of motor cars. [Inserted by Rajasthan 10 of 1965.]
- There shall be paid to a Minister, by way of a repayable advance, such sum of money for the purchase of a motor car and on such terms as the Governor may, by rules, determine in order that he may be able to discharge conveniently and efficiently the duties of his office.] [Added by Rajasthan 3 of 1968.]
