Section 7 in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
7. Sale of motor car.
(1)No motor car for the purchase of which an advance has been granted under these rules shall, at any time before the repayment of the advance together with the interest due thereon, be sold without the previous sanction of the Governor.(2)If the motor car is sold before the advance together with the interest thereon has been fully repaid the sale proceeds shall be applied, so far as may be necessary, towards the repayment of such outstanding balance :Provided that when the motor car is sold only in order that another motor car may be purchased, the Governor may permit the Deputy Speaker to apply the sale proceeds such purchase, subject to the following conditions, namely :(a)the amount outstanding shall not exceed the cost of the car so purchased;(b)the amount outstanding snail continue to be recovered at the rate previously fixed; and(c)the car so purchased shall be insured and mortgaged in favour of the Government as required by these rules.(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.
