Section 112 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
112. Hypothecation of Motor Cars and Motor Cycles.
- At the time of drawing the advance the employee should execute an Agreement in the form prescribed for the purpose by the Board and on completing the purchase. Motor Cars and Motor Cycles/Scooters shall be hypothecated to the Corporation, the Deed of Hypothecation shall also be executed in the form prescribed for the purpose by the Board. Execution of a Deed of Hypothecation will not be necessary in case of advance for purchase of Cycle.
