Section 7(3) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
(3)The Sanctioning Authority shall sanction repayable advance to the Minister for conversion of a petrol driven Motor-Car or a Jeep to a diesel driven vehicle subject to the condition that the Minister shall -(i)execute an agreement in Form 'I' before the drawal of the advance;(ii)get the petrol driven Motor-Car or a Jeep converted to a diesel driven vehicle within a period of one month from the date of the drawal of the advance;(iii)hypothecate the petrol driven Motor-Car or a Jeep to be converted to diesel driven vehicle in favour of the Government in Form 'G' before the drawal of the advance; and(iv)get the said diesel driven vehicle comprehensively insured for the period the advance along with interest is not fully repaid.
