Section 7 in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
7. Penal interest in case of default.
- In the event of default committed by a member in the repayment of even a single installment of advance granted to Member under these rules by the due date as fined by the Sanctioning Authority, the concerned Member shall be liable to pay a penal interest at the rate of one percent per annum on the entire amount of the advance sanctioned, from the date of drawl of the advance till the repayment of the full amount of such advance.Form - IThe Goa (Grant of Advance to Members of the Legislative Assembly for purchase of new motor car) Rules, 2005(See rule 3)Application for advance to purchase new motor car by Member of the Legislative Assembly
