Section 5 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
5. Advance for purchasing a house.
(1)A Minister desirous of getting advance for purchasing a house shall apply to the Sanctioning Authority in Form 'D'.(2)The application referred to in sub-rule (1) shall be accompanied by an 'agreement to sell' in Form 'E' executed by the intending seller.
