416A. [ [Inserted by C.S. No. 42 dated 12.7.1960.]
In special cases where a Government servant's service have been lent to a foreign employer whose financial position will not permit of the advance for the purchase of a motor car being met from its funds, the advance may under the special order of the State Government be met from Government funds provided that the Government servant's duties are such as to render the possession of a motor car practically a necessity.Note 1. - An advance under this rule will be sanctioned subject to the same terms and conditions as applicable to other Government servants who are not in foreign service. The Government servant concerned will remain directly responsible for the regular payment of the instalment till the recovery of the advance together with the interest. Government will sanction the advance after obtaining the consent of the foreign employers that they will make prompt recoveries of monthly instalment of advance from the pay of the Government servant, in case it is noticed from the challan handed over to the foreign employers that the instalment of a particular month has not been deposited into the Treasury. Necessary recoveries will also be made by the foreign employers from the Government servant concerned if the Accountant General take steps under Rules 218 to 221 of the Bihar Treasury Code, Vol. I. The Government servant to whom the advance is sanctioned will deposit the monthly instalments of repayment in the local Treasury with quarduplicate challans classified under the head [766 - Loans and Advances by State Government - Advances to Government servants - Advances for the purchase of Motor conveyances']. Two copies of the challan will be obtained from the Treasury Officer by the officer concerned and given to the foreign employer. One of the two copies received by the foreign employer for record in his office and the other copy should be sent by it (the foreign employer) to the office of the Accountant General, Bihar with a statement to be sent every month showing the name (s) and designation (s) of the officer (s), amount (s) of advance (s) drawn, the amount (s) deposited during the month towards repayment of the advance (s) and the balance (s) due.Note 2. - Pay for the purpose of this rule will mean the pay which the Government servant would have drawn had he remainded in the service of Government and not in foreign service.]
