Section 5(2) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(2)The advance referred to in sub-section (1) may be availed of by a member once every three years provided the member has fully cleared any advance earlier availed under sub-section (1) and if such earlier advance has not been fully cleared, then, the member may be sanctioned a second advance only to the extent of the differential in the amount specified under sub-section (1).
