Section 21 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
21. Insurance of motor car.
[Section 5]. - The motor car purchased with the advance shall be insured against full loss by fire, theft and accident. The insurance policy shall contain a clause as specified in Form X by which the insurance company agrees to pay to the Government, instead of the owner, any sums payable in respect of loss or damage to the motor car which is not made good by repair, reinstatement or replacement. Such insurance should be effected within one month of the date of the purchase of the motor car.
