Section 4th(ii) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
(ii)If the Mortgagor shall utilize the advance for a purpose other than that for which the advance is sanctioned, or if the Mortgagor shall become insolvent or be disqualified to be member of the Punjab Vidhan Sabha for any reason or if he dies before payment of the advance in full, or if the Mortgagor fails to observe or perform any of the terms, conditions and stipulations specified in the said rules and on his/her part to be observed and performed then and in any such case the whole of the amount of the advance or so much thereof as shall then remain due and unpaid shall become payable forthwith to the Mortgagee with interest thereon @ _________________% per annum calculated from the date of payment by the Mortgagee of the First instalment of the said advance.
