Section 8(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(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.]
