Section 5 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
5. Insurance of motor car.
- The motor car, purchased with the aid of an advance taken under these rules, shall be insured on comprehensive basis with [the Life Insurance Corporation of India] [Substituted by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966.] and the insurance continued until the advance, together with the interest thereon, is fully repaid.Note. - No portion of advance taken for purchase of a motor car can be spent on the repairs of the motor car, the entire unutilised balance should be refunded.
