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State of Haryana - Section

Section 3 in The Haryana Legislative Assembly (Facilities to Members) Act, 1979

3. [ Facilities. [Substituted by Haryana Act No. 16 of 2019, dated 13.3.2019.]

(a)Subject to such conditions and limitations as may be prescribed, a Member shall be entitled to draw repayable house building advance for purchasing a built up house or flat or for building a house or flat to be constructed by the Co-operative Group Housing Society of which he is a member not exceeding sixty lakh rupees, subject to the condition that the total amount of repayable advances drawn under this clause and clauses (d) and (e), if any, shall not exceed eighty lakh rupees.
(b)A Member shall also be entitled to draw repayable house building advance, equal to the amount on the same terms and conditions as prescribed in clause (a) above, for second time immediately after the completion of recovery of principal amount along with interest on the previous advance.
(c)On refund of previous house building advance along with interest thereon, a Member below the age of sixty years shall be entitled to draw repayable house building advance, equal to the fifty per cent of the amount on the same terms and conditions as prescribed in clause (a) above, for the third time, subject to the condition that the total amount of repayable advances drawn under this clause and clauses (d) and (e), if any, shall not exceed fifty lakh rupees.
(d)A Member shall also be entitled to draw upto a maximum of ten lakh rupees for effecting major repairs, additions or alterations to his house:
Provided that outstanding principal amount towards house building advance is not more than fifty lakh rupees.
(e)A Member shall be entitled to draw motor-car advance of an amount not exceeding twenty lakh rupees for purchase of a motor-car or anticipated price thereof, whichever is less:
Provided that a Member shall be eligible to draw second car advance also on the repayment of first motor-car advance along with interest thereon in a tenure of the Haryana Vidhan Sabha which may be for a period of five years or less.]