Section 11 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
11. Certificate to Accountant General.
- When an advance is drawn, the sanctioning authority shall furnish to Accountant General a certificate that the agreement in Form I has been signed by the Minister drawing the advance and that it has been examined and found to be in order. The sanctioning authority shall see that the motor car is purchased within one month from the date on which advance is drawn and shall forward [the] [Substituted by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966.] mortgage bond promptly to Accountant General for examination before final record.Note.-No extension of the aforesaid period for the purchase of car will ordinarily be allowed. If in view of any exceptional circumstances of the case it is considered necessary to allow extension in any case the interest during the period of extension will be charged at the rate as prescribed in rule 6.
