Section 4th(i) in The Punjab Legislative Assembly (Grant of Advance to Deputy Ministers) Rules, 1979
(i)in pursuance of the said rules and in consideration of the said advance sanctioned/paid by the Mortgagee to the Mortgagor pursuant to the provisions contained in the said rules the Mortgagor shall always duly observe and perform all the terms and conditions of the said rules and shall repay to the Mortgagee the said advance of Rs. _________________ (Rupees _________________) only, along with interest thereon monthly instalments commencing from the month of _________________ provided that in the event of the demise of the Mortgagor the amount of advance or so much there of as shall then remain due and unpaid shall become payable forthwith to the Mortgagee with interest due thereon and in the event of failure by the legal heirs of the Mortgagor to repay the same within a period of one month from the date of the demise the same shall be recovered by sale of the mortgaged property without intervention of the Court and the mortgagee would be entitled to recover the costs, if any, incurred by him for the purpose.
