Section 5C(2) in The Salaries and Allowances of Deputy Ministers, Punjab Act, 1956
(2)On the acceptance of an application for an advance, the Deputy Minister shall execute a deed in the form prescribed by rules, undertaking to use the advance for the purpose for which, and to fulfil the conditions on which, the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security, including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon :Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be built, is exclusively owned and possessed by the Deputy Minister applying therefor, and is free from all encumbrances.
