Section 14 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
14. [ Sale of house or vehicle. [Substituted vide Punjab Government Notification No. GSR61/PA22/56/S.5 dated 18.9.1986.]
- 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 accrued thereon has not been fully repaid.]
