Section 117 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
117. General.
- An employee of the Corporation who draws an advance for the purchase of a Motor Car or other conveyance is expected to complete his negotiations for the purchase of and pay finally for the car or other conveyance within a month of his drawing the advance; failing such completion and payment, the full amount of the advance drawn with interest thereon for the month, should be refunded to the Corporation. This condition should always be mentioned in letter sanctioning such advance.
