Section 13 in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
13. Certified that I have not taken delivery of the jeep, motor cycle, scooter or a like vehicle on account of which I apply for the advance that I shall complete negotiations for the purchase, pay finally and take delivery of jeep, motor cycle, scooter or a like vehicle before expiry of one month from the date of drawal of the advance and that I shall insure it from the date of taking delivery of it........
**. Certified that I have not defaulted either in repayment of principal or payment of interest in respect of any loan availed by me from any source of State Government....................***. I undertake to intimate any change of designation/Station/ Treasury Sub-Treasury, Drawing Officer, etc. during the pendency, of the application for disposal..................****. I undertake to intimate the amount drawn and the date of drawal within three days thereof.................Signature of the applicantDate............Form III[See Rule 9 (3)]Form of the clause to be inserted in jeep/motor cycle/scooter or a like vehicle insurance policies
