Section 7 in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979
7. [ Grant of advance for the purchase of a Motor-Car, Jeep, Motor-Cycle, Scooter or for the conversion of a petrol driven Motor-Car or a Jeep to a diesel driven vehicles.] [Substituted vide Punjab Government Gazette LSP II dated 30.5.1986.]
(1)A Minister desirous of getting advance for the purchase of a Motor-Car, Jeep, Motor-Cycle, Scooter or for conversion of a Petrol driven Motor-Car or a Jeep to a diesel driven vehicle shall apply to the sanctioning Authority in Form 'F' accompanied by an irrevocable bank guarantee worth not less than the amount of advance required or a surety bond in Form 'H' executed by the person having immovable property worth not less than the amount of advance required."(2)The Sanctioning Authority shall sanction a repayable advance to a Minister for the purchase of Motor-Car, Jeep, Motor-Cycle or a Scooter subject to the condition that the Minister shall -(i)execute an agreement in Form 'I' before the drawal of the advance;(ii)purchase the vehicle within a period of one month from the date of drawal, of the advance :Provided that where a Minister has deposited the amount for the purchase of the vehicle with the dealer in time and the delay in taking its delivery is beyond his control, he may take delivery within an extended period not exceeding three months from the date of drawal of the advance;(iii)hypothecate the vehicle in favour of the Government in Form 'G' before its registration or within a period of fifteen days from the date of purchase thereof, whichever is earlier;(iv)get the vehicle comprehensively insured for the period the advance along with interest is not fully repaid; and(v)while applying for registration, state that the vehicle is subject to hypothecation in favour of the Government as envisaged in Form 'E' set forth in the First Schedule appended to the Motor Vehicles Act, 1939.(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.(4)The Sanctioning Authority shall furnish to the Accountant General Punjab a certificate to the effect that a deed in Form 'G' hypothecating the vehicle in favour of the Government has been got executed from the Minister concerned and that it has been found to be in order.
