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State of Punjab - Section
Section 15 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
15. [ Application of these rules to Chief Parliamentary Secretary and Parliamentary Secretary. [Added vide Punjab Government Notification No. GSR61/PA22/56/S.5 dated 18.9.1986.]
- These rules shall mutatis mutandis apply to Chief Parliamentary Secretary and Parliamentary Secretary]Form A(See rule-4)Application Form for House Building Advance| 1. Name of Deputy Minister (In block letters) |
| 2. Father's Name |
| 3. Name of the Constituency from which elected |
| 4. Party to which he belongs |
| 5. Date of swearing in as member of the Punjab Vidhan Sabha |
| 6. Particulars of pay/allowances drawn |
| 7. Particulars of any other advances outstanding against himgiving nature of advance and rate of monthly recovery |
| 8. Permanent address |
| 9. (a) Amount of advance admissible |
| (b) Amount of advance required |
| 10. (a) Description of plot - |
| (i) Exact location of the plot; |
| (ii) Area of the plot |
| (iii) Where you intend to settle. |
| 11. (a) Is your title to land undisputed and free fromencumbrances ? If so give proof viz. attested copy of allotmentorder registration deed copy of Jamabandi/Intequal etc. |
| (b) Approximate floor area of the house to be constructed |
| (c) Estimated cost of construction |
| (d) Whether the construction is required to be completedwithin a specified period if so enclose an attested copy of thenotice or order |
| (e) Is the land free hold or lease hold ? If lease holdwhether conditions of the lease permit land being mortgaged toGovernment (Attach consent of the competent Authority to thiseffect) |
| (f) Does the land/plot fall in urban area (attachdocuments/proof that the plan has been approved by the competentauthority and state the period of its validity). |
| (g) Is the land/plot outside Municipal Limits and falls inrural areas (Attach to that effect a certificate from theSarpanch or any other revenue authority) |
| 12. Proposed monthly instalment of recovery to ensure complete repayment of advance and interest within a period of ten years from the date of drawal of advance. |