Section 8 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
8. Completion Certificate.
- [Section 8]. - (1) The Borrower shall furnish to the Secretary a completion certificate within a period of a year from the date of payment of the last instalment of the [-] [See Haryana Government Gazette, Extra. dated 16.12.1980. P. 1311.] advance. This completion certificate should be authenticated by a qualified engineer of the local body, in whose jurisdiction the house has been constructed. In case there is no qualified engineer in the local body, the aforesaid certificate of completion will be obtained from an engineer authorised by the Deputy Commissioner.(2)[ The borrower, shall, within one month of the drawal of advance for purchasing a built house, purchase the house and furnish to the Secretary a certified copy of the sale deed and shall also mortgage the said house to the Government within the prescribed period.] [See Haryana Government Gazette, Extra. dated 16.12.1980. P. 1311.]
