Section 6(5) in Goa (Grant of advance to Member of the Legislative Assembly for purchase of new motor car) Rules, 2005
(5)The Mortgage bond shall be kept in the safe custody of the Sanctioning Authority. When the advance together with the interest and the penal interest, if any thereon has been fully repaid, the bond shall be returned to the Member duly cancelled after obtaining a certificate from the Accounts Officer as to the complete repayment of the advance and the interest and penal interest, if any, thereon.
