Section 13(2) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
(2)The amount of advance alongwith interest or any balance due from any [grantee] [Legislative Supplement Part III dated 31.7.1982.] 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.
