Section 35 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
35. Execution of Agreement.
- At the time of drawing the advance, the Minister shall execute an agreement in form-II and on completing the purchase, he shall further execute a mortgage bond in form-III hypothecating the motor car to the Government as a security for the advance. The cost price of the motor car shall be entered in the schedule of specification attached to the mortgage bond.
