The State Government may sanction an advance to a Government servant for the purchase of a motor car if they consider that it is in interest of the public service that the Government servant should use a car in the discharge of his duties.[Note. - Advances under this rule may also be granted to the officer engaged on contract basis subject to the following conditions :- [Inserted by C.S. No. 49 dated 27.4.1961.](i)The amount of advance together with interest thereon should be repaid by them in full before the expiry of the period of contract. In order to ensure this, the rate of recovery of the advance should be so fixed that the advance together with interest thereon is recovered at the time of issue of the last pay of the officer. In all such cases the renewal of contract at the end of the prescribed period of contract should not be taken for granted while fixing the number of instalments of recovery.(ii)The advance should be sanctioned to these officers subject to the production of surety of a permanent State Government servant of comparable or higher status.(iii)Other terms and conditions for grant of such advances contained in this sub-section (2) will remain unaltered.]
