Section 9 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
9. Completion of negotiations.
- A Minister, who draws an advance for the purchase of a motor car, is expected to complete his negotiations for the purchase of, and pay finally for the car within one month of his drawing the advance; failing such completion and payment. the full amount of the advance drawn, with interest thereon for the month, shall be refunded to Government. This condition shall always be mentioned in letters sanctioning such advances.Note.-A Minister, who [purchase] [Substituted by Dated 8-4-1968, Published in Rajasthan Government Gazette part 4-(c), dated 23-5-1968.] a motor car after he applies for Government advance and arranges to pay for it. by raising a temporary loan from private resources or by arrangements with his banker, is also permitted to draw the advance, subject to other conditions being satisfied, provided the car was purchased within three months of applying for an advance.
