Section 12 in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
12. Penal interest.
- Without prejudice to any other action that may be taken under these rules, a Speaker or the Deputy Speaker who is found to have to have misutilised the advance or has not fulfilled all or any of the conditions of the sanctions or has retained the amount of the advance beyond the period specified for utilisation, a penal interest shall be charged at such rate, as the Government may, from time to time, specify.
