Section 17 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
17. Advance for purchase of conveyance.
- A Member shall be entitled to the grant of an advance for the purchase of a Motor car in accordance with rules and orders applicable to the officers of the State Government from time to time.Provided that after receipt of the loan there is possibility of repayment of principal and interest is not less then twenty equated monthly installments before the conclusion of the term of appointment:Provided further that where repayment of principle and interest is not less than twenty equated installments is not possible, Government may, by specific order, grant an advance which shall be repaid with principal and interest in less than twenty equated monthly installments before the completion of the term of appointment.
