Section 3 in The Bihar Car Advance to the Speaker and Chairman Rules, 1953
3.
[(a)] [Existing rule renumbered as Rule 3(a) and a new Rule (b) has been added vide G.S.R. 9 the 19th June, 1991. Published in Bihar Gazette (Extra-Ordinary), dated 19th June, 1991.] A motor car advance not exceeding Rs. 12,000 or the anticipated price of the car, whichever is less, may be granted to the Speaker/Chairman. If the actual price paid is less than the advance taken, the balance should be forthwith refunded to the State Government.(b)[] [Existing rule renumbered as Rule 3(a) and a new Rule (b) has been added vide G.S.R. 9 the 19th June, 1991. Published in Bihar Gazette (Extra-Ordinary), dated 19th June, 1991.] After recovery in full of the Motor Car Advance previously granted a second Motor Car Advance not exceeding Rs. 1,40,000 may be granted. The other conditions regarding grant of second Motor Car Advance shall be the same as provided in Sub-Rule (a).
