Section 4th(i) in The Punjab Legislative Assembly (Grant of Advance to Speaker and Deputy Speaker) Rules, 1979
(i)In pursuance of the said rules and in consideration of the said advance sanctioned/paid by the Mortgagee to the Mortgagor pursuant to the provisions contained in the said rules the Mortgagor doth hereby covenant with the Mortgagee that the Mortgagor shall always duly observe and perform all the terms and conditions of the said rules and shall repay to the Mortgagee the said advance of Rs. ____________ (Rupees _________________ only) along with interest thereon by _________________ monthly instalments commencing from the month of _____________________ Nineteen hundred and ______________:
