Section 33 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
33. Sale of Motor Car.
(1)Except when a Minister relinquishes his office the previous sanction of the Government shall be obtained for the sale by the Minister of the Motor car purchased with the aid of advance, if such advance together with the interest accrued there on has not been fully repaid, if a Minister wishes to transfer the motor car and the liability attaching thereto to another Ministry, he may be permitted to do so under the orders of the Government, provided that the purchasing Minister records a declaration that he is aware that the motor car transferred to him remains subject to mortgage to the government and that he is bound by the terms and provisions of the mortgage bond.(2)In all cases where a motor car is sold before the advance with interest thereon has been fully repaid, the sale proceeds must be applied, so far as may be necessary, towards the repayment of such outstanding balance.Provided that when the motor car is sold only in order that another motor car may be purchased, the Government may permit the Minister to apply the sale proceeds towards such purchase, subject to the following conditions namely:-(a)the amount outstanding shall not be permitted to exceed the cost of the new car.(b)The amount outstanding shall continue to be repaid at the rate previously fixed; and(c)The new car shall be mortgaged to the Government and also insured.
