Section 7 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
7. Disbursement of advance. - [Section 5.] - (1) After the advance has been sanctioned by the Speaker, the Secretary shall disburse the amount to the borrower in the following manner, namely :-
(a)in the case of purchase of a built house, the sanctioned amount of the advance in lump sum, against duly stamped receipt;(b)in the case of building a house, or for major repairs first instalment of 50 per cent for starting the construction or major repairs, and second instalment of 50 per cent after obtaining proof from the Borrower that, in the case of building a house, the roof has been constructed after obtaining proof from the Borrower that, in the case of effecting more repairs, the amount of first instalment has been spent. Stamped receipt shall be obtained each time in token of disbursement of the advance.]
