Section 13 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
13. Recovery of Advance.
- [(1)] [Legislative Supplement Part III dated 8.4.1983.] The advance sanctioned under rule 4 shall be repayable by the grantee in equated monthly instalments commencing on the expiry of a period of six months from the date of the drawal of the first instalment or the completion of the building, whichever is earlier; and the advance sanctioned under rule 6 or 7 shall be repayable by the grantee in equated monthly instalments commencing from the month immediately succeeding the month in which the advance has been drawn. The instalments of the advance shall be so regulated that entire amount of advance along with interest is recovered from the member within a period of [fifteen years] [Substituted vide Punjab Government Notification No GSR 24/P.A. 4/42/S.4-C/Amd.(8)/96 dated 26-3-1996.] from the date of drawal of the advance :Provided that if a [grantee fails to pay three monthly instalments consecutively of the advance sanctioned under rules 4, 6 or 7 on the due date, whole amount of advance or so much thereof as shall then remain due and unpaid along with the interest due thereon] [Legislative Supplement Part III dated 31.7.1982.] shall [subject to the provisions of sub-section (3A) of section 4C of the Act become payable] [Legislative Supplement Part III dated 1.9.1983.] immediately;Provided further that in the event of demise of the [grantee the amount of advance or so much thereof as shall then remain due and unpaid shall become payable forthwith to the Government with interest due thereon and in the event of failure by the legal heirs] [Legislative Supplement Part III dated 31.7.1982.] of the [grantee to deposit the same within a period] [Legislative Supplement Part III dated 31.7.1982.] of [three months from the date of demise the same shall be recovered from the sale of the property mortgaged.] [Legislative Supplement Part III dated 8.4.1983.](2)The amount of advance alongwith interest or any balance due from any [grantee] [Legislative Supplement Part III dated 31.7.1982.] shall without prejudice to other rights and remedies of the Government also be recoverable from the pension, if any, admissible to him under the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977.(2)[ The amount of the monthly instalment of the refund of advance as fixed under sub-rule (1) shall be deposited by the member in the Punjab Government Treasury at Chandigarh or in any other Government Treasury in the State of Punjab and the original challan in token of having deposited by him the instalment shall be submitted to the Secretary, Punjab Vidhan Sabha by the 10th of that month.] [Substituted vide Legislative Supp. Part III dated 17.2.1982.]
