Section 9(4) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968
(4)The mortgage bond in Form II shall be executed within one month from the date of drawal of the advance and submitted to the Finance Department for transmission to the Accountant-General, Orissa, who after necessary check shall send it to the Inspector-General of Registration, Orissa for safe custody. When the advance has been fully repaid, the mortgage bond shall be duly cancelled and returned to the Deputy Speaker concerned, after obtaining a certificate from the Accountant-General, Orissa as to the complete repayment of the advance and interest accrued thereon.
