Section 2 in The Bihar Deputy Ministers' Motor Car Advance Rules, 1953
2.
A motor car advance not exceeding [Rs. 1,40,000] [Substituted by vide G.S.R. 11 dated 19.6.1991.] ; or the anticipated price of the car, whichever is less, may be granted to a Deputy Minister. If the actual price paid is less than the advance taken, the balance should be forthwith refunded to Government.(a)In this Act, the expression "Deputy Minister" means a person appointed as such by the Governor.(b)[ After recovery in full of the Motor Car Advance previously granted a second Motor Car Advance not exceeding Rs. 1,40,000 may be granted. The other conditions regarding grant of second Motor Car Advance, shall be same as provided in sub-rule (a).] [Inserted by vide G.S.R. 11 dated 19.6.1991.]
