Section 21 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
21. 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 the 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 than twenty equated monthly installments, before the conclusion of the term of appointment:Provided further that after that where repayment of principal 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 is less than twenty equated monthly installments before the 'completion of the term of appointment.
