Section 4C in The Punjab Legislative Assembly (Allowances of Members) Act, 1942
4C. [ Grant of loan.] [Substituted vide Punjab Act 11 of 1979.] - (1) Subject to such conditions and limitations as may be prescribed, there may be paid to each member by way of a repayable advance -
(a)a sum of money not exceeding [six lac rupees] [Substituted Punjab Act 21 of 1998.] for building or purchasing a house; and(b)a sum of money not exceeding [three lac rupees] [Substituted vide Punjab Act 21 of 1998.] or the anticipated price, whichever be less, for the purchase of a motor-car.[1-A. A member may be paid second re-payable advance for the purchase of a motor-car, if he has repaid the entire previous advance subject to the conditions specified in sub-section (1).] [Added vide Act 21 of 1998.][(1-A) A member shall be entitled to a second repayable advance under and in accordance with clause (b) of sub- section (1) for the purchase of a Motor-car or a Jeep or for conversion of a petrol-driven Motor-car or a Jeep to a diesel-driven vehicle or for purchase of a Motor-cycle or a Scooter, where the vehicle purchased or converted to a diesel-driven vehicle, as the case may be, with the aid of repayable advance is stolen or meets with an accident rendering it unserviceable or the propulsion whereof becomes otherwise unserviceable, subject to the condition that the member has cleared all the dues of the repayable advance] [Added vide Punjab Act 11 of 1986]; and(2)On the acceptance of an application for an advance, the member shall execute a deed in the prescribed form, undertaking to use the advance for the purpose for which, and to fulfil the conditions on which, the advance is sanctioned, rendering himself and such property as may have been specified in the deed as security, including the house purchased or built with the aid of the advance liable for the repayment of the loan and interest due thereon :Provided that no advance for building the house shall be sanctioned unless the plot or land on which the house is to be build, is exclusively owned and possessed by the member applying therefor, and is free from all encumbrances.(3)No transfer, assignment or charge made or created after the execution of the deed under sub-section (2), in relation to the property specified therein or the house purchased or built with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing.(3A)[ Where a member having obtained an advance under sub-sections (1) and (1-A) dies during his term as such member, the amount of such advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance along with interest thereon shall be written off with the sanction of the prescribed authority.] [Substituted vide Punjab Act 9 of 1982.](4)The State Government may make rules for carrying out the purposes of this section;
