Section 10 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
10. Execution of agreement and mortgage bond.
- At the time of drawing the advance, the Minister shall execute an agreement in Form I; and on completing the purchase, he shall execute a mortgage bond in Form 11, hypothecating the car to the Government as security for the advance. The cost price of the car shall be entered in the schedule of specifications, attached to the mortgage bond.
