Section 3 in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
3. Advance when admissible.
- A member may, subject to the terms and conditions hereinafter specified be sanctioned with an advance for purchase of a jeep, motor cycle, scooter or a like vehicle so as to enable him to discharge his duties conveniently and efficiently.
