Section 47 in The Orissa Khadi and Village Industries Board Regulations, 1960
47. Transfer of motor car or cycle.
- Except when he proceed on long leave or retires from the services of the Board, an officer or servant who has purchased a motor car, or motor cycle with the aid.of an advance granted under these regulations which has not been fully repaid, shall not transfer such car or cycle without the previous sanctions of the Board. The Board may permit such transfer to an officer to whom it might grant an advance under Regulation 44; provided that such officer or servant makes a declaration acknowledging that he is aware, that the car or cycle transferred to him remains subject to the mortgage bond executed under Regulation 50 and that he is bound by its terms and provisions.
