Section 10 in The Punjab Legislative Assembly (Grant of Advance to Members) Rules, 1979
10. Misutilisation of the advance or furnishing of false information.
- Utilisation of the advance for a purpose other than that for which it is sanctioned or furnishing of the false certificate or making any false statement in the application for obtaining advance shall render the member liable to refund to the Government forthwith entire advance drawn by him along with interest in addition to penal interest at such rate as may be specified by the Government from time to time.
