Section 5(3) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
(3)[ The member shall furnish an irrevocable bank guarantee worth not less than the amount of advance required or a surety bond in Form E-1 executed by a person having immoveable property worth not less then the amount of such advance.] [Added vide Punjab Government Notification No. G.S.R. 90/P.A. 4/42/S4-C/Amd.(7)/84, dated 26.10.1984.]
