Section 16 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
16. Surety bond and agreement deed.
- [Section 5]. - (1) After the requisite funds have been earmarked by the Finance Department, intimation in this regard will be sent to the Secretary and to the prospective borrower who shall submit to the Secretary a personal bond in Form VIII [-] [See Legislature Supplement Part III dated 16.12.1980, P. 1311.](2)An Agreement in Form IX shall be executed by the prospective Borrower and submitted to the Secretary [-] [See Legislature Supplement Part III dated 16.12.1980, P. 1311.](3)The Secretary will have the authority to accept the [personal bond] [See Legislature Supplement Part III dated 16.12.1980, P. 1311.] and to execute the agreement deed on behalf of the Governor of Haryana.
