Section 8 in The Bihar Car Advance to the Speaker and Chairman Rules, 1953
8.
(1)The previous sanction of the Governor is necessary to the sale by the Speaker/Chairman of a car purchased with the aid of an advance which had not been fully repaid.(2)In all cases in which a car is sold before the advance is fully repaid in order that another car may be purchased, the Governor may permit the Speaker/ Chairman to apply the sale proceeds towards such purchase, subject to the following conditions:-(a)The amount of the advance outstanding shall not be permitted to exceed the cost of the new car.(b)The amount outstanding shall continue to be repaid at the rate previously fixed.(c)The car shall be insured and mortgaged to the Governor as required by these Rules.
