Section 2 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
2. Eligibility.
- A Minister, who does not possess motor car of his own. may be granted an advance for the purchase of a motor car on the condition that, after purchasing the era. with the advance taken from Government he shall not be entitled to make use of a Government Vehicle in terms of Clause (i), (ii) and (iii) of rule 5 of the Rajasthan Ministers (Travelling Allowance and Use and Maintenance of Conveyance) Rules, 1963.
