Section 6 in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
6. Conditions for grant of advance for purchase of a house.
- The Sanctioning Authority shall sanction the repayable advance for purchase of a house to the Speaker or the Deputy Speaker subject to the following conditions :-(i)The house must be purchased within one month from the drawal of the said advance;(ii)A satisfactory proof of the purchase of the house shall be submitted to the Sanctioning Authority immediately after the purchase is made;(iii)The Speaker or the Deputy Speaker shall within a fortnight refund the surplus amount to the Government, if the amount of advance is more than what is actually spent for the purchase of a house;(iv)The Speaker or the Deputy Speaker shall mortgage the house purchased with the advance and built on a plot which is free-hold or lease-hold in favour of the Governor of Punjab in Form 'B' or Form 'C', as the case may be within a period of fifteen days from the date of purchase thereof;(v)The house shall be maintained in good condition at the cost of the Speaker or the Deputy Speaker concerned and the municipal and other local taxes in respect of the house shall regularly be paid by him until the advance along with interest is repaid to the Government.
