[(1) An advance for purpose of bicycle shall be granted by the Municipal Council to any of its officers or servants under these rules.(2)An advance for purchase of the Motor Car/Motor Cycle shall be granted by the Council to its Staff and Officers with the [previous sanction of the Director, Municipal Administration.] [Substituted vide S.R.O. No.329/ 24.6.1983.] The Officer or Servant at the time of taking the advance must undertake in writing to be bound by these rules and any conditions that may be imposed by these Council thereunder.]
