Section 9 in Orissa Government Vehicles (Control and Use) Rules, 1978
9. Use of Government Vehicles.
- Government vehicles shall not be used except for bona fide official purposes.Note - Journeys performed in the following cases shall also be treated as official.(i)Journeys performed by non-official members of Committees/ Commissions who are required to attend official meetings in the public interest and have to be dropped at their usual place of residence/business after the meeting.(ii)journeys performed by officers for attending official functions/ parties/receptions for which invitations have been extended to them by virtue of their office.(iii)Journeys performed by Government officials when they have to be picked up from their residence and/or dropped back after completion of work at places outside their normal place of work or outside the normal working hours.(iv)journeys performed in emergent cases when a Government official on being suddenly taken ill, is required to be removed from his office to a hospital or to his residence.
