Section 6(1) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(1)Subject to the provisions of this Act, a member may, during his term of office, be sanctioned a housing advance of upto a maximum of [Rs. 30 lakhs] [Substituted in place of words 'Rs. 12 lakhs' by the Amendment Act 23 of 2009.], repayable within a maximum [period of twenty years] [Substituted in place of words 'period of ten years' by the Amendment Act 23 of 2009.] on such installments and interest as may be fixed by the Speaker, for construction of a house or a bungalow or for acquiring a flat, for residential purpose and such housing advance can be availed of by a member only once during his life time.[Provided that the balance of the increase in the loan amount can be availed of, by any member who has availed of the loan on an earlier occasion.] [Inserted by the Amendment Act 23 of 2009.]
