Section 14(2) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(2)[ Notwithstanding anything contained in sub-rule (1) the member shall be eligible to draw car advance in a tenure of the Vidhan Sabha which may be for a period of five years or less subject to the following conditions :-(i)that the Borrower has refunded the amount of first motor car advance in full alongwith the interest thereon to the Government;(ii)that the amount of sale proceeds left over after the repayment of the principal amount and interest thereon plus amount of advance shall not exceed the cost of the motor car to be purchased or rupees four lacs, whichever is less; and(iii)that an attested copy of sale deed of the sale of previous car shall be enclosed with the application for the second motor car advance.]
