Section 14 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
14. [ Sale of house or vehicle.] [Legislative Supplement Part III dated 25.5.1984.]
- The house constructed or purchased, the Motor-car, Jeep, Motor- cycle or Scooter purchased or the petrol-driven Motor-car or a Jeep converted to a diesel-driven vehicle with the aid of advance under these rules shall not be sold without previous permission of the Government so long such advance together with interest accrued thereon has not been fully repaid.Form 'A'(See rule 4)Application form for House Building Advance
