Section 240 in The Navy (Pay And Allowances) Regulations, 1966
240. Time limit for the drawal of the advance and purchase of motor car.
(1)If the amount of advance is not drawn within two months of the date of sanction the same shall lapse to the Government.(2)When an individual draws an advance for the purchase of motor car under these regulations purchase shall be made within one month of the date on which the advance is drawn, [and the vehicle should be fully insured as prescribed in the succeeding regulations from the date of its purchase. The prescribed time limit of one month should be strictly adhered to in all cases. This will also apply in the case of second hand vehicles.] [Substitued by S.R.O. 9-E, dated 19th March, 1974]Explanation. - In cases where the purchase of the vehicle is not completed within one month of the drawal of the advance, the Government servant shall invariably be asked to refund the full amount of the advance drawn together with interest thereon for the period the advance is retained by him. In the event, however of any delay in suply, despite the written assurance referred to in regulation 239, the officer concerned shall apply for extension of the time limt within the permissible period of one month and seek permission for retaining the advance for a further period which shall be specified. Each such request shall be supported with a letter from the dealer concerned indicating the likely date of supply and shall be considered on its own merits by the Government. In exceptional cases, where the circumstances warrant such extension the sanctioning authority may extend the period of one month by another month.(3)Furnishing of security at the time of registration a prospective purchaser of a car shall be the responsibility of the officer concerned and no advance shall be given to the officer from Government funds for this purpose at the time of furnishing such security.
