Section 7(3) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(3)In cases if the Deputy Speaker who has received the advance desires to sell the motor car to a Minister he may be permitted to do so by the Governor; provided the purchasing Minister gives a declaratory in writing to the effect that he shall be bound by the terms and conditions of the mortgage bond executed in favour of the Government in respect of the motor car.
