Section 4th(c) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
(c)That the Mortgagor shall complete the construction of the house within eight months unless an extension of time is allowed in writing by the Mortgagee. In case of default the Mortgagor shall be liable to repay forthwith the entire amount advanced to him together with interest calculated under the said rules in lump sum. The mortgagor shall report to the Mortgagee the date of completion of the house and furnish a certificate to the Mortgage that the full amount of the advance has been utilised for the purpose for which it was sanctioned.
