Section 14A in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
14A. Eligibility of balance amount of advance for purchase of car.
[Section 3]. [Added by Haryana Notification No. GSR 84/HA 9/1979/S.8/98 dated 31.7.1998.] - A member who has drawn an advance of rupees two lacs for the purchase of car and the price of car exceeds rupees two lacs, he shall be eligible to draw the balance of rupees two lacs out of rupees four lacs or the price of car whichever is less.] [Substituted by Haryana Notification No. GSR 16/HA 9/1979/S. 8/2001 dated 28.6.2001.]
