Section 6 in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
6. Sale of jeep, motor cycle, scooter or a like vehicle.
(1)No jeep, motor cycle, scooter or a like vehicle for the purchase of which an advance has been sanctioned under these rules, shall, at any time before the recovery of the advance together with the interest due thereon, be sold by the member without the previous sanction of the Governor.(2)If the jeep, motor cycle, scooter or a like vehicle is so sold before the advance together with the interest thereon has been fully recovered, the sale proceeds shall be applied, so far as may be necessary towards the repayment of the outstanding balance :Provided that when the jeep, motor cycle, scooter or a like vehicle is sold only for the purpose of purchasing another such vehicle, the Governor may permit the member to apply the sale proceeds towards such purchase, subject to the following conditions, namely :(a)the amount outstanding shall not exceed the cost of the vehicle to be purchased;(b)the amount outstanding shall continue to be recovered at the rate previously fixed; and(c)the vehicle so purchased shall be insured and mortgaged in favour of the Government.(3)In case if the member who has received the advance desires to sell the jeep, motor cycle, scooter or a like vehicle to another member, he may be permitted to do so by the Governor provided the purchasing member gives a declaration in writing to the effect that he shall be bound by the terms and conditions of the mortgage bond executed in favour of the Government in respect of the jeep, motor cycle, scooter or a like vehicle and agrees to execute a fresh agreement and mortgage bond prescribed under Rule 8.
