Section 3A in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
3A. [ Application for advance for purchasing a built house. - (1) A member desiring to obtain an advance for purchasing a built house shall make an application to the Secretary in form II-A in duplicate, complete in all respects duly certified by the Deputy Commissioner. He shall also furnish an affidavit to the effect that he has not availed himself of any advance for the construction of a house or for purchasing a built house or for effecting major repairs to his house under these rules or any other scheme of any State Government or of the Government of India.
(2)On receipt of the application for purchasing a built house, the Secretary shall, after satisfying himself that the application is complete in all respects and that the member is eligible for grant of the advance applied for, record a certificate in form II-B and forward the same to the Government.(3)The application for purchasing a built house will then be referred by the administrative department to the Finance Department for getting the appropriate funds for the advance earmarked.
