Section 8 in Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000
8. Advance of loan for purchase of motor car.
- There may be paid to each Minister by way of repayable advance such sum of money, and subject to such conditions, as may be determined by rules made in this behalf, for the purchase of motor car, in order that he may be able to discharge conveniently and efficiently the duties of his office.
