Section 7(2) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(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.
