Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (GRANT OF ADVANCES TO THE EMPLOYEES FOR PURCHASE OF MOTOR CAR, MOTOR CYCLE AND BICYCLE) RULES, 1987 CONTENTS 1. Title and commencement 2. Definitions 3. Sanction of Advance 4. Authority Competent to sanction Advances 5. Custody of Documents relating to such Advances 6. Procedure for Sanction KARNATAKA MUNICIPALITIES (GRANT OF ADVANCES TO THE EMPLOYEES FOR PURCHASE OF MOTOR CAR, MOTOR CYCLE AND BICYCLE) RULES, 1987 Whereas the draft of the Karnataka Municipalities (Grant of Advance to the Employees for Purchase of Motor Car/Motor Cycle/Bicycle) Rules, 1985 was published as required by sub- section (1) of Section 323 of Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964) in Notification No. HUD 11 KMR 84, dated 27th July, 1985 in Part IV Section 2-C(i) of Karnataka Gazette, dated 1st August, 1985, inviting objections and suggestions from all persons likely to be affected thereby on or before expiring of the period specified therein. Whereas, the said Gazette was made available to the public on 1st August, 1985; And, whereas, no objections or suggestions have been received by the State Government; Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 323 of the said Act, the Government of Karnataka, hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Municipalities (Grant of Advances to the Employees for purchase of Motor Car, Motor Cycle and Bicycle) Rules, 1987. (2) They shall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires. (1) "Act" means the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964); (2) "Employee" means an officer or a servant of a Municipal Council appointed regularly under the Karnataka Municipalities (Recruitment of Officers and Servants) Rules, 1971. 3. Sanction of Advance :- (1) Subject, mutatis mutandis, to the conditions specified in Chapter-XIII of the Karnataka Financial Code, 1958, an advance for purchase of a Motor Car, Motor Cycle or Bicycle may be granted to an employee under these rules. (2) Advance under sub-rule (1) shall be granted only out of the resources of the concerned Municipal Council. 4. Authority Competent to sanction Advances :- The Director of Municipal Administration in case of a City Municipal Council and the Deputy Commissioner in case of Town Municipal Council or such other Officer specified by the Government, by Notification, shall be the Competent Authority to sanction the advances under these rules. 5. Custody of Documents relating to such Advances :- All the documents relating to the advance shall be kept in safe custody of the advance sanctioning Authority till the entire amount of advance and the interest thereon are fully recovered from the employee and a certificate to that effect is issued by the drawing Officer of such employee and is duly countersigned by the Assistant Controller, State Accounts Department working in the concerned local audit circle. 6. Procedure for Sanction :- Provisions of the Karnataka Financial Code, 1958, relating to the grant of advances to State Civil Servants for purchase of a Motor Car, Motor Cycle or Bicycle shall, mutatis mutandis, be applicable to the grant of advances under these rules.