Section 8(2) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(2)The agreement executed by the member shall be presented at the Treasury alongwith the bill for drawing the advance, The Treasury Officer shall scrutinise the agreement before payment is made and after the payment is made shall transmit the same to the Secretary, Orissa Legislative Assembly. The Treasury Officer shall also record on the bill a certificate to the following effect:"Certified that the requisite agreement has been executed in the proper form and presented before me with the bill and I have transmitted the same to the Secretary, Orissa Legislative Assembly."
