Section 3A in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
3A. [ Where a Deputy Minister having obtained an advance under sub-section (1) dies while holding office as such, the amount of the advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of advance along with interest thereon shall be written off with the sanction of the prescribed authority.] [Inserted by Act No. 5 of 1992.]
(4)The State Government, may make rules for carrying out the purposes of this section.
