Section 13 in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
13. Recovery of advance.
(1)The advance sanctioned under rules 4, 6 and 7 shall be repayable in equated monthly instalments commencing from the month immediately succeeding that in which the advance has been drawn. The instalments of the advance shall be so regulated that the entire amount of advance along with interest is recovered from the Deputy Minister within a period of ten years from the date of drawal of the advance.Provided that if a Deputy Minister fails to pay any instalment of the advance on the due date, the whole amount of advance or so much thereof as shall then remain due and unpaid along with the interest shall become payable immediately.[ - ] [Proviso omitted vide Punjab Government Notification dated 24.12.1988.](2)The amount of advance along with interest or any balance due from any Deputy Minister shall without prejudice to other rights and remedies of the Government also be recoverable from the pension, if any, admissible to him under the Punjab State Legislature Members (Pension and Medical Facilities Regulation) Act, 1977.
