Section 6(4) in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
(4)The Sanctioning Authority shall furnish to be Accountant-General, Punjab as well as to the Treasury Officer 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 member concerned and that has been found to be in order before the amount of advance is drawn.
