Section 11 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
11. [ Head of Account. [Substituted by Haryana Notification No. GSR 16/HA 9/79/S.8/2001 dated 28.6.2001.]
[Section 8]. - The amount of repayment received from the Borrowers will be credited to the Head of Account "7610-Loans to Government Servants etc. - 201 - House Building Advance (iii) Advances to Ministers, State Ministers, Deputy Ministers, Presiding Officers and State Legislators (Non-Plan) Receipts" under intimation to the Secretary.]
