Section 236 in The Navy (Pay And Allowances) Regulations, 1966
236. Conditions for grant of advance.-(1) Advance for the purchase of motor car may be allowed to-
(a)every officer for whom a motor car is essential to enable him to carry out his duties; and(b)every officer to whom a motorcar, though essential, is of assistance in carrying out his work.[Explanation 1. - An advance for the purchase of a conveyance shall not except with the concurrence of the Ministry of Finance (Defence), be sanctioned unless the outstanding balance in respect of an advance previously granted for the same purpose, together with interest thereon has been fully repaid,Explanation 2. - Officers likely to proceed or be sent abroad on temporary duty, for courses of instructions on leave deputation or training etc. shall in no circumstances be granted advance for the purchase of motor cars.Explanation 3. - Officers serving in operational areas. shall not he entitled to advance for the purchase of motor cars.] [Substitued by S.R.o. 9-E, dated 19th March, 1974](2)Advances may be made at the discretion of the sanctioning authority to officers of the categories shown and up to the limits laid down in regulation 237 provided that such advances can be met from the sanctioned allotment. Before sanctioning an advance, the sanctioning authority shall satisfy itself that funds are available and, before granting any advance under clause (1) of sub-regulation (1), that the year's allotment is sufficient for the requirements of officers referred to in clause (a) thereof.(3)Advances for the purchase of motor cars may he granted after the commencement of a financial year only when "provisional" allotments are notified to the lower formations. Advances so granted, before the final allotment for that year has been notified, should not exceed that portion of the proposed appropriation for the whole year for which a vote "on account" has been passed by the Lok Sabha.(4)The amount of advance shall not exceed the price to be paid for the car subject to the maximum amount admissible under regulation 237. In case the advance taken is in excess of the actual price paid, such excess shall he refunded at once to the Controller of Defence Accounts (Navy). In the case of the purchase of a second-hand vehicle, no portion of the advance shall be utilised for the purpose of overhauling, refitting and the like after the vehicle has been purchased.[Explanation I. - 'Actual price' means the price paid by the officer as cost of the car and the price of such items which have necessarily to be purchased along with the car (or in other words on the purchase of which the purchaser has no choice, e.g. spare wheel, tyre and tube).Where, however, certain assessors (e.g. radio in a car, plastic covers) are purchased, which are not essential and which the customer purchases of his own volition. The term 'actual price' shall not cover their cost. Insurance and registration charge,, shall also not he included in the 'actual price' as these are incurred for running the motor vehicle.Explanation II. - 'Actual price' shall also cover the following items in the case of the first purchase,,:(a)the cost of transportation of the conveyance upto the place of duty of the officer concerned at the time of purchase, irrespective of whether the transport is arranged by the distributors or by the officer himself;(b)the octroi charges actually paid.](5)Before sanctioning an advance, the sanctioning authority shall satisfy itself that the conveyance has not already been purchased and paid for and if the conveyance has been paid for in part, the sanctioning authority shall restrict the advance to the minimum amount required to meet the balance of the price of the conveyance:Provided that where an officer purchases a conveyance after applying for the advance and arranges to pay for it by raising a temporary loan, he may be permitted to draw the advance, subject to other conditions being satisfied if the conveyance was purchased within 3 months of applying for an advance.
