Section 6(3) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
(3)The Sanctioning Authority shall sanction a repayable advance to the member for conversion of a petrol driven Motor-car or a Jeep to a diesel driven vehicle subject to the following conditions :-(i)The member shall execute an agreement in Form 'I' before the drawal of the advance;(ii)The member shall get the petrol driven Motor-car or a Jeep converted to a diesel driven vehicle within a period of one month from the date of drawal of the advance;(iii)The member shall hypothecate the petrol driven Motor-car or a Jeep to be converted to a diesel-driven vehicle in favour of the Government in Form 'G' before the drawal of the advance; and(iv)The member shall get the said diesel driven Vehicle comprehensively insured during the period the advance along with interest is not fully repaid.
