Section 26(iii) in Gauhati University Loans and Advances Rules, 1959
(iii)Immediately on completing the purchase an officer or teacher shall execute a mortgage bond hypotecating the motor car to the University as security for the advance. The cost price of the motor car should be entered in the schedule of specifications attached to the mortgage bond. He shall also effect registration of the motor car in his name under the Motor Vehicles Act, 1939 within endorsement that the car is hypothecated in favour of the University and such registration certificate shall be submitted to the Treasurer :
