Section 17 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
17. Sanction of motor car advance.
- [Section 5]. - After all the formalities mentioned in rules 15 and 16 have been completed, the Speaker may sanction the motor car advance to the prospective Borrower subject to the limit prescribed in rule 14 under intimation to the Government.[18. Debit of expenditure. [Section 8]. - The amount of motor car advance so sanctioned shall be debitable to the following head of account :-"7610-Loans to Government Servants etc. - 201-House Building Advance-(iii) Advances to Ministers, State Ministers, Deputy Ministers, Presiding Officers and State Legislators (Non-Plan) Expenditure.]
