Section 4 in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
4. Amount of advance admissible to Members.
(1)Subject to other provisions in the Act, a Member may be sanctioned by way of repayable advance, an amount as specified in section 5 of the Act, for purchase of new motor car. A member can avail of the maximum amount of advance as specified in said section 5 of the Act and use of the same in part for the purchase of new motor car and in part for the repayment of outstanding amount of any advance or loan earlier availed of by a member for purchase of motor car, either under the Act or any other law or rules made thereunder.(2)The advance shall be paid by P.A.O. cheque/Demand draft drawn in favour of the reputed dealer.
