Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALLOTMENT OF THREE WHEELER SCOOTER RICKSHAW TO THE INDIAN REPATRIATES FROM BURMA RULES, 1968 CONTENTS 1. Rule 2. Definitions 3. Rule 4. Rule 5. Rule 6. Rule 7. Rule 8. Rule ALLOTMENT OF THREE WHEELER SCOOTER RICKSHAW TO THE INDIAN REPATRIATES FROM BURMA RULES, 1968 ALLOTMENT OF THREE WHEELER SCOOTER RICKSHAW TO THE INDIAN REPATRIATES FROM BURMA RULES, 1968 1. Rule :- (i) These rules may be called "The Allotment of Three-wheeler Scooter Rickshaws to the Indian Repatriates from Burma Rules, 1968." (ii) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires : (a) "Deputy Commissioner" means the Deputy Commissioner of Delhi. (b) "Repatriate" means an Indian repatriate from Burma. (c) "Vehicle" means the chassis of a Three-Wheeler Scooter. 3. Rule :- Applications on the prescribed form as given in the Annexure I to these rules shall be invited by the Deputy Commissioner for the allotment of vehicles reserved for the repatriates. 4. Rule :- Any repatriate fulfilling the following conditions shall be eligible for the allotment of a vehicle : (a) he is registered at Delhi for the grant of rehabilitation assistance; (b) he is in possession of a valid driving licence; and (c) he is not in possession of any motor vehicle of his own or in the name of any member of his family. 5. Rule :- Any repatriate who might have already taken a loan from the Government for a purpose other than for the allotment of a vehicle and who has subsequently applied for the allotment of a vehicle under the rules may be allotted a vehicle on the condition that the loan granted earlier under some other rules and/or the schemes stand transferred as a loan granted under these rules. 6. Rule :- On receipt of the application invited under rule 3 by the Deputy Commissioner, they shall be scrutinised in light on the provisions contained in these rules. The applications of persons not fulfilling the conditions laid down in these rules shall be liable to be rejected. 7. Rule :- The allotment shall be made on the merits of each case and, if necessary, by draw of lots from amongst the candidates whose names appear on the approved list. 8. Rule :- Before the vehicle is allotted, the applicant who has been found eligible for the allotment of a vehicle, shall be required to furnish a bond as in Annexure II to these Rules of an amount equivalent to the total amount of loan and two sureties as in Annexure III to these Rules of a like amount promising that the vehicle shall be purchased from the amount of loan and it shall be mortgaged to the President of India till the final repayment of loan, and also promising that the vehicle shall be duly insured against loss by fire, accident or otherwise and that the policy shall be assigned to the President of India and also that the vehicle shall be given for erecting the body of a Three-Wheeler Scooter Rickshaw immediately after its allotment.