Section 3 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
3. Application for house building advance.
- [Section 4]. - (1) A member desiring to obtain a house building advance shall make an application in form I, in duplicate, complete in all respects and duly certified by the Deputy Commissioner, to the Secretary. He shall also furnish an affidavit to the effect [-] [Haryana Notification No. GSR 129/HA 9/79/S. 8/Amd (i)/80 dated 11.12.1980.] that he has not availed himself of any house building loan under any other scheme of any State Government or of the Government of India.(2)On receipt of the application for a house building advance, the Secretary shall, after satisfying himself that the application is complete in all respects and the member is eligible for grant of a house building advance, record a certificate in form II, and forward the same to the Government.(3)On receiving the application for a house building advance, the administrative department may refer the application to the Finance Department, for getting the necessary funds for payment of the advance earmarked as is done in the case of a Class I Officer of the State Government of Haryana.
