Section 38 in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
38. Insurance of Motor Car.
- The motor car purchased from the advance shall be fully insured against loss by fire, theft or accident. The insurance policy shall contain a clause (as in form-IV) by which the insurance company agrees to pay to the Government, instead of the owner, any sum payable in respect of loss or damage to the motor car which is not made good by repair, reinstatement or replacement.
