Section 10(3) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(3)A clause as in Form III shall be inserted in all policies of insurance in respect of the motor car purchased by the Deputy Speaker With the help of advance taken from Government under these rules. The Deputy Speaker taking advance for purchase of motor car shall disclose to the insurer the fact of the motor car having been purchased with the help of such advance and also have the aforesaid clause inserted in the policy of insurance of the said motor car. The motor car shall in no case be insured with any Insurance Company if it does not agree to include the clause in the policy.
