Section 4 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
4. [ Repayment of advance. - An advance granted under these rules shall be repaid is not more than 48 instalments, the first instalment commencing with the first issue of salary, after the advance is drawn. If a Minister to whom an advance has been issued relinquishes office before the advance is fully repaid. Government may permit him to pay the outstanding amount of principal and interest in residual instalments which would, taking into account the number of instalments already paid not exceed 48 instalments in all. The rate of interest in such cases shall be 9% p.a. instead of the normal rate of 7% p.a. from the date he ceases to be a Minister. This concession shall be admissible only in cases where the vehicle has been mortgaged and comprehensively insured as required by the rules.] [Substituted by Amended G.S.R. 226(40), Dated 20-11-1974, Published in Rajasthan Government Gazette part 4-(c), dated 19-12-1974, page 424.]
[4A]. [Re-numbered by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966.] - Where a Minister, after relinquishing office, fails to refund [within a period of 180 days] [Inserted by Dated 26-12-1967, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 26-12 1967.] the entire loan or the balance outstanding, together with interest, in lump sum, the recovery [shall] [Substituted by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966.] be affected as arrears of land revenue, without prejudice to any other remedy available under the law.[4B]. [Re-numbered by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966.] - The amount of the advance to be recovered monthly should be fixed in whole rupees, except in the case of the last instalment, when the balance including fractions of rupee should be recovered.
