Section 9(5) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(5)On receipt of the certificate prescribed in Rule 8 the Accountant-General, Orissa, shall obtain from the member drawing the advance a letter in Form IV to the Motor Insurance Company with whom the jeep, motor cycle, scooter or like vehicle is insured to notify to them the fact that the Government are interested in the insurance policy secured. He shall himself forward this letter to the company and obtain, their acknowledgement. In the case of insurances effected on annual basis, the process prescribed above shall be repeated every year until the advance has been fully repaid.
