Section 108 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
108. [ Employees eligible for advances.] [Substituted by Amendment Notification dated 6-1-1975, Rajasthan Gazette, Part VII-B, dated 16-1-1975.]
- Permanent employees of the Corporation will be eligible for grant of advance for purchase of conveyance viz. Motor Car, Motor Cycle, Scooter and Cycle, etc.An employee drawing basis pay more than Rs. 1,000/- will be eligible for an advance for purchase of a Car.Advance for purchase of a Motor Cycle and Scooter will be admissible to the employees drawing basis pay of more than Rs. 350/- in Class 'A' & 'B' of the Corporation.Employees of 'A' & 'B' Class of the Corporation drawing basis pay less than Rs. 350/- will be admissible for an advance for purchase of Moped vehicles viz. Suvega, Vickey, Luna, etc.'C' Class employees of the Corporation will be admissible for an advance for purchase of a Cycle only.No advance shall be admissible to an employee, if he is due to be superannuated within a period of two years from the date of the issue of the advance. This rule may be relaxed in special circumstances but the number of instalments of repayment should be so regulated that the recovery of the advance and interest thereon is completed at the time of the issue of the last pay to the employee before retirement. Other conditions attached to the grant of advance will remain unaltered.
