Section 7(2) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
(2)The Sanctioning Authority shall sanction a repayable advance to a Minister for the purchase of Motor-Car, Jeep, Motor-Cycle or a Scooter subject to the condition that the Minister shall -(i)execute an agreement in Form 'I' before the drawal of the advance;(ii)purchase the vehicle within a period of one month from the date of drawal, of the advance :Provided that where a Minister has deposited the amount for the purchase of the vehicle with the dealer in time and the delay in taking its delivery is beyond his control, he may take delivery within an extended period not exceeding three months from the date of drawal of the advance;(iii)hypothecate the vehicle in favour of the Government in Form 'G' before its registration or within a period of fifteen days from the date of purchase thereof, whichever is earlier;(iv)get the vehicle comprehensively insured for the period the advance along with interest is not fully repaid; and(v)while applying for registration, state that the vehicle is subject to hypothecation in favour of the Government as envisaged in Form 'E' set forth in the First Schedule appended to the Motor Vehicles Act, 1939.
