Section 5C in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
5C. [ Grant of loan.
(1)Subject to such conditions and limitations as may be prescribed by rules, there may be paid to each Deputy Minister by way of a repayable advance -(a)a sum of money not exceeding [six lakhs rupees] [Substituted vide Punjab Act 21 of 1998.]for building or purchasing a house; and](b)[ a sum of money not exceeding [three lakhs] [Substituted by Act No. 16 of 1986.] rupees on the anticipated price, whichever be less for purchase of a Motor Car or a Jeep or for conversion of a petrol-driven Motor Car or a Jeep to a diesel-driven vehicle or a sum of money not exceeding [twenty five] [Substituted by Act 5 of 1992.] thousand rupees or the anticipated price, whichever be less, for purchase of a Motor-Cycle or a Scooter.(2)On the acceptance of an application for an advance, the Deputy Minister shall execute a deed in the form prescribed by rules, undertaking to use the advance for the purpose for which, and to fulfil the conditions on which, the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security, including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon :Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be built, is exclusively owned and possessed by the Deputy Minister applying therefor, and is free from all encumbrances.(3)No transfer, assignment or charge made or created after the execution of the deed under sub-section (2), in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing.
