Section 7(1) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
(1)A Minister desirous of getting advance for the purchase of a Motor-Car, Jeep, Motor-Cycle, Scooter or for conversion of a Petrol driven Motor-Car or a Jeep to a diesel driven vehicle shall apply to the sanctioning Authority in Form 'F' accompanied by an irrevocable bank guarantee worth not less than the amount of advance required or a surety bond in Form 'H' executed by the person having immovable property worth not less than the amount of advance required."
