Section 5(5) in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
(5)A person who ceases to be a Member and makes default in payment of monthly installments of the principal amount or interest or penal interest shall, on his becoming an insolvent or contravening any of the terms and conditions of the loan, repay at once the whole of the principal amount and the interest therein and penal interest, if any, or the; balance unpaid.
