Section 5(2) in The Haryana Legislative Assembly (Facilities to Members) Act, 1979
(2)No transfer, assignment or charge made or created after the execution of the deed under sub-section (1), in relation to the property specified therein or the [the house built or flat] [Substituted for the words 'the house built' by Haryana Act No. 26 of 2003.] with the aid of the advance, shall be valid against the State Government, unless it has been made or created with its previous consent in writing.[5A. Eligibility for advance in certain cases. Notwithstanding anything to the contrary contained in section 5, a member who has been allotted a residential plot by the Haryana Urban Development Authority, the price of which has to be paid in instalments, shall be eligible for the payment of advance for building the house; if the member -(i)has made initial payment towards the price of the plot;(ii)has been put in possession of the plot; and(iii)has been permitted by the Haryana Urban Development Authority to mortgage the plot to the Goverment.]
