Section 14 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
14. [ Sale of house or vehicle.] [Substituted vide Punjab Government Gazette LSP III dated 30.5.1986.]
- The house constructed or purchased or the vehicle purchased or converted to a diesel driven vehicle with the aid of advance under these rules shall not be sold without previous permission of the Government so long such advance together with interest accured thereon has not been fully repaid.Form 'A'(See rule 4)Application Form For House Building Advance
