Section 13 in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
13. Recovery of advance.
(1)The advance sanctioned under rules 4, 6 and 7 shall be repayable in equated monthly instalments commencing from the month immediately succeeding that in which the advance has been drawn. The instalments of the advance shall be so regulated that the entire amount of advance along with interest is recovered from the Speaker or the Deputy Speaker within a period of fifteen years from the date of drawal of the advance :Provided that if the Speaker or the Deputy Speaker fails to pay any instalment of the advance on the due date, the whole amount of advance or so much thereof as shall then remain due and unpaid along with the interest shall become payable immediately :Provided further that in the event of the demise of the Speaker or the Deputy Speaker, the amount of advance or so much thereof as shall then remain due and unpaid shall become payable forthwith to Government with interest due thereon and in the event of failure by the legal heirs of the Speaker or the Deputy Speaker to deposit the same within a period of one month from the date of demise, the same shall be recovered from sale of the property mortgaged.(2)The amount of advance along with interest or any balance due from the Speaker or the Deputy Speaker 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.
