Section 6 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
6. Conditions for grant of advance for purchase of a house.
- The Sanctioning Authority shall sanction the repayable advance for purchase of a house to a Deputy Minister subject to the following conditions :-(i)The house must be purchased within one month from the drawal of the said advance;(ii)A satisfactory proof of the purchase of the house shall be submitted to the Sanctioning Authority immediately after the purchase is made;(iii)The Deputy Minister shall within a fortnight refund the surplus amount to Government, if the amount of advance is more than what is actually spent for the purchase of a house;(iv)The Deputy Minister shall mortgage the house purchased with the advance and built on a plot which is free-hold or lease-hold in favour of the Governor of Punjab in Form 'B' or Form 'C', as the case may be, within a period of fifteen days from the date of purchase thereof;(v)The house shall be maintained in good condition at the cost of the Deputy Minister concerned and the municipal and other local taxes in respect of the house shall regularly be paid by him until the advance along with interest is repaid to the Government.[7. Grant of advance for the purchase of Motor-Car, Jeep, Motor-Cycle Scooter or for conversion of a petrol driven Motor Car or a Jeep to a diesel driven vehicle.] [Substituted by Notification No. GSR61/PA22/56/S.5 dated 18.9.1986.] - (1) [A Deputy Ministers desirous of getting advance for the purchase of a Motor-Car, Jeep, Motor-Cycle, Scooter or for conversion of a petrol driven Motor-Car or a Jeep, to a diesel driven vehicle, shall apply to the Sanctioning Authority in Form 'F' accompanied by a irrevocable bank guarantee worth not less than the amount of advance required or a surety bond in Form 'H' executed by the persons having immovable property worth not less than the amount of advance required.(2)The Sanctioning Authority shall sanction a repayable advance to a Deputy Minister for the purchase of a Motor-Car, Jeep Motor-cycle or a Scooter subject to the condition that the Deputy Minister shall -(i)execute an agreement in Form 'I' before the drawal of the advance.(ii)purchase the vehicle within a period of one month from the date of drawal of the advance :Provided that where a Deputy Minister has deposited the amount for the purchase of the vehicle with the dealer in time and delay in taking its delivery is beyond his control he may take delivery within an extended period not exceeding three months from the date of drawal of the advance;(iii)hypothecate the vehicle in favour of the Government in form 'G' before its registration or within a period of fifteen days from the date of purchase thereof, whichever is earlier :(iv)get the vehicle comprehensively insured for the period the advance along with interest is not fully repaid; and(v)while applying for registration, state that the vehicle is subject to hypothecation in favour of the Government as envisaged in Form 'E' set forth in the First Schedule appended to the Motor Vehicles Act, 1939.(3)The Sanctioning Authority shall sanction repayable advance to the Deputy Minister for conversion of a petrol driven Motor-Car or a Jeep to a diesel driven vehicle subject to the condition that the Deputy Minister shall -(i)execute an agreement in Form 'I' before the drawal of advance;(ii)get the petrol driven Motor-Car or a Jeep converted to a diesel driven vehicle within a period of one month from the date of the drawal of the advance.(iii)hypothecate the petrol driven Motor-Car or a Jeep to be converted to a diesel driven vehicle in favour of the Government in Form 'G' before the drawal of the advance; and(iv)get the said diesel driven vehicle comprehensively insured for the period the advance along with interest is not fully repaid.(4)The Sanctioning Authority shall furnish to the Accountant General Punjab a certificate to the effect that a deed in Form 'G' hypothecating the vehicle in favour of the Government has been got executed from the Deputy Minister concerned and that it has been found to be in order.] [Substituted by Notification No. GSR61/PA22/56/S.5 dated 18.9.1986.]
