Section 4 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
4. Condition for grant of house building advance.
- The sanctioning Authority shall sanction a repayable advance for the construction of a house subject to the following conditions :-(i)The Deputy Minister concerned must certify that the advance is actually required for building a house for occupation by himself, where he intends to settle down;(ii)The land or plot which is free-hold along with building to be erected thereupon shall be mortgaged to the Government in Form B or Form 'C', as the case may be, before any instalment of advance is drawn by the Deputy Minister concerned;(iii)The advance shall be disbursed in four instalments depending upon the stage of construction and the amount of each instalments shall be as under:-(a)first instalment : equal to twenty per cent of the advance at the time of starting construction;(b)second instalment : equal to twenty per cent of the advance after the house has been completed up to plinth level;(c)third instalment : equal to thirty per cent of advance after the house has been constructed up to roof level;(d)fourth instalment : equal to thirty per cent, i.e. the balance amount of the advance, after the roof has been completedProvided that the second and subsequent instalments shall be released only when the Deputy Minister furnishes an affidavit to the Sanctioning Authority to the effect that the amount of an instalment previously drawn has actually been utilized for the purpose for which it was drawn.(iv)The Deputy Minister shall forthwith refund to the Government the amount, if any, which is not spent for the purpose for which it was drawn;(v)The house shall be maintained in good condition at the cost of the Deputy Minister concerned and municipal and other local taxes in respect of the house shall be regularly paid by him until the advance along with interest is repaid to the Government.
