The total amount that may be advanced to an officer or servant for the purchase of a motor car shall not exceed [Rs. 80, 000 (eighty thousand) for twenty months'] [Substituted vide H.U.D. Department Notification No.3313/12.10.93, S.R.O. No.974/1993. w.e.f. 13.10.1993.] substantive pay of the officer or servant or the anticipated price of the car, whichever is less and in the case of a motor cycle it shall not exceed [Rs. 10, 000 (ten thousand)] [Substituted vide H.U.D. Department Notification No.3313/12.10.93, S.R.O. No.974/1993. w.e.f. 13.10.1993.] or the anticipated price of the cycle, whichever is less. If the actual price paid is less than the advance taken, the officer or servant shall immediately after the purchase, refund to the Council the expended portion of the advance.
