Section 114 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
114. Insurance.
- Motor Cars and Motor Cycles/Scooters purchased with the aid of an advance taken under these rules should be insured to the satisfaction of the Corporation against loss or damage by fire, theft or accident at least to the extent of the advance outstanding and the insurance continued until the advance together with the interest thereon is fully repaid. The insurance should be affected in the joint names of the Corporation and the employee.
