Section 5 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
5. Advance for purchasing a house.
(1)A member desirous of getting advance for purchasing a house shall apply to the Sanctioning Authority in Form 'D'.(2)The application referred to in sub-rule (1) shall be accompanied by an agreement to sell in Form 'E' executed by the intended seller.(3)[ The member shall furnish an irrevocable bank guarantee worth not less than the amount of advance required or a surety bond in Form E-1 executed by a person having immoveable property worth not less then the amount of such advance.] [Added vide Punjab Government Notification No. G.S.R. 90/P.A. 4/42/S4-C/Amd.(7)/84, dated 26.10.1984.]
