Section 8(3) in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
(3)In all cases in which a motor car is sold before the amount of advance and the interest thereon is fully repaid, the sale proceeds must be applied, so far as may be necessary, towards the repayment of the outstanding balance, provided that when the motor car is sold only in order that another motor car may be purchased, Government may permit a Minister to apply the sale proceeds towards such purchase, subject to the following conditions-(a)the amount of advance outstanding shall not be permitted to exceed the cost of the newly purchased car:(b)the amount outstanding shall continue to be repaid at the rate previously fixed; and(c)the new car is insured and mortgaged to Government, as required by these rules.Note.-Unless shown to the satisfaction of the Government that the car, which was previously purchased with an advance from the Government is beyond repairs further advance for the purchase of a car shall not be granted within five years of the drawl of the previous advance.
