Section 37 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
37. Safe Custody and Cancellation of Mortgage Bond.
- The mortgage bond shall be kept in the safe custody of the sanctioning authority. When the advance together with the interest thereon has been fully repaid, the bond shall be returned to the Minister concerned duly cancelled, after obtaining a certificate from the Accounts Officer, as to the complete repayment of the advance and interest.
