Section 13 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
13. Safe custody and cancellation of mortgage bond.
- The mortgage bond shall be kept in the safe custody of the sanctioning authority. When the advance has been fully repaid, the bond shall be returned to the Minister concerned duly cancelled, after obtaining a certificate from the Accountant General as to the complete repayment of the advance and interest.Form IForm of agreement to be executed at the time of drawing an advance for the purchase of a motor car by MinisterAn agreement made this ......... day of......... on thousand nine hundred and...........Between Shri ................ a Minister (thereinafter called "the borrower", which expression shall include his heirs, administrators, executors and legal representatives and assignees) of the one part and the Governor of Rajasthan (hereinafter called "the State Government" which expression shall include their successors and assignees) of the other part.Whereas the borrower has under the provisions of the rules regulating the grant of advances to Minister for purchase of motor cars, made under the Rajasthan Ministers Salaries Act, 1956, applied to the State Government for a loan of Rs (Rupees only) for the purchase of a motor car and the Government has agreed to lend the said amount to the borrower on the terms and conditions hereinafter contained.Now it is hereby agreed between the parties thereto that in consideration of the sum of Rs......... paid by the State Government to the borrower (the receipt of which the borrower hereby acknowledges), the borrower hereby agrees with the State Government:-(1)to pay the State Government the said amount with interest calculated according to the said rules by monthly deductions from his salary' as provided in the said rules and hereby authorise the State Government to make such deductions: and(2)within one month from the date of these presents to expend, the full amount of the said loan in the purchase of a motor car, or, if the actual price paid is less than the loan, to repay the difference to the State Government forthwith: and(3)to execute a document hypothecating the said motor car to the State Government as security for amount lent to the borrower as aforesaid and interest in the form provided by the said rules:(4)to insure the said car against damage or loss with Life Insurance Corporation of India.(5)to pay to the Government any sum accruing to the borrower under the insurance on account of any loss or damage to the conveyance during the currency of these presents and provided by the said rules.And it is hereby lastly agreed and declared that if the said motor car has not been purchased, insured and hypothecated as aforesaid within one month from the date of these presents or if the borrower within that period becomes insolvent or relinquishes his office or dies, the whole amount of the loan and interest accrued thereon shall immediately become due and payable.And if after relinquishing office, the borrower fails to refund the entire loan or the balance outstanding, together with interest, in lump sum the recovery may be effected as arrears of land revenue, without prejudice to any other remedy available under the law.In witness whereof the borrower and for and on behalf of the Government of Rajasthan have hereunto set their hands the day raid the year first before written.Signed by the said Shri.......... in the presence of...
