Section 12 in The Rajasthan Ministers (Advance for Purchase of Motor Cars) Rules, 1965
12. [ Intimation to the Life Insurance Corporation of India of Government's interest in insurance policy of motor car. - The Accountant General, on receipt of the certificate prescribed in rule 11. will obtain from the Minister, drawing the advance, a letter in Form III to the Life Insurance Corporation of India, with which the motor car is insured, to notify to them the fact that the Government is interested in the insurance policy secured. He will himself forward the letter to the Corporation and obtain their acknowledgment. In the case of insurance effected on annual basis, this process should be repeated every year until the advance has been fully repaid to Government] [Substituted by Dated 14-12-1966, Published in Rajasthan Government Gazette part 4-C (Extraordinary), dated 15-12 1966],
The amount for which the car is insured during any period should not be less than the outstanding balance of the advance with interest accrued at the beginning of that period and the insurance should be renewed from time to time until the amount due is completely repaid.
