Section 9 in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
9. Execution of agreement.
(1)At the time of drawing the advance, the Deputy Speaker shall execute an agreement in Form I and on completing the purchase, he shall further execute a mortgage bond in Form II hypothecating the motor car to the Governor of Orissa as security for the advance.(2)The agreement executed by the Deputy Speaker 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 Finance Department of the Government. 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 Finance Department of the Government."(3)The Treasury Officer shall intimate the date on which the advance was drawn, to the Finance Department of the Government. The sanctioning authority shall then furnish, to the Accountant-General, Orissa a certificate, that the agreement in Form I has been signed by the Deputy Speaker drawing the advance and that it has been examined and found to be in order.(4)The mortgage bond in Form II shall be executed within one month from the date of drawal of the advance and submitted to the Finance Department for transmission to the Accountant-General, Orissa, who after necessary check shall send it to the Inspector-General of Registration, Orissa for safe custody. When the advance has been fully repaid, the mortgage bond shall be duly cancelled and returned to the Deputy Speaker concerned, after obtaining a certificate from the Accountant-General, Orissa as to the complete repayment of the advance and interest accrued thereon.(5)The order sanctioning an advance shall remain valid for only six months from the date of issue.
