Section 33(2) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957
(2)In all cases where a motor car is sold before the advance with interest thereon has been fully repaid, the sale proceeds must be applied, so far as may be necessary, towards the repayment of such outstanding balance.Provided that when the motor car is sold only in order that another motor car may be purchased, the Government may permit the Minister to apply the sale proceeds towards such purchase, subject to the following conditions namely:-(a)the amount 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; and(c)The new car shall be mortgaged to the Government and also insured.
