Section 3B in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
3B. Application for advance for effecting major repairs.
(1)A member desiring to obtain an advance for effecting major repairs to his house shall make an application to the Secretary in Form II-C, in duplicate complete in all respects and duly certified by the Deputy Commissioner. He shall also furnish an affidavit to the effect that he has not availed himself of any advance for purchasing a built house or for building a house or for major repairs to his house under these rules or any other scheme of any State Government or of the Government of India.(2)On receipt of the application for major repairs, the Secretary shall after satisfying himself that the application is complete in all respects and that the member is eligible for grant of the advance applied for, record a certificate in Form II-D, and forward the same to the Government.(3)The application for major repairs will then be referred by the administrative department to the Finance Department for getting the appropriate funds for the advance earmarked.] [See Haryana Government Gazette, Extra. dated 16.12.1980 P. 1311.]
