Section 23 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
23. Repayment of advance.
- [Section 6]. - (1) The recovery of the motor car advance shall be made [in monthly instalments of two per cent] [Substituted by Haryana Notification No. GSR 84/HA 9/79/S.8/98 dated 31.7.1998.] from the salary or compensatory/telephone allowance [travelling allowance/daily allowance/constituency allowance/sumptuary allowance/office allowance] [Substituted by Haryana Notification No. GSR 16/HA 9/79/S.8/2001 dated 28.6.2001.] or any other amount payable to the Borrower.(2)The deduction will commence from the first issue of salary or compensatory allowance or other allowances after the advance is drawn.(3)Simple interest will be charged on the amount of the advance at the rate fixed by the Government for car advances to Government servants.(4)The amount of interest will be recovered in one or more instalments as may be decided by the Government, commencing from the month following that in which the repayment of the principal has been completed.Explanation. - The amount of advance to be recovered shall be fixed in whole rupees except in the case of last instalment when the remaining balance including any fraction of a rupee shall be recovered.(5)[ In case, the borrower ceases to be a member before the advance and interest thereon are fully repaid, recovery shall continue to be made at the rate hithertofore from the [pension, family pension and dearness allowance] which has become due to the borrower or from any of his other assets unless he has voluntarily made payment of the remaining instalments in lump sum or otherwise. In case there is any deficiency or shortfall in recovering the amount of the advance the borrower shall be required to make the balance payment through his own resources. In case, where he does not comply with the conditions of the repayment the provisions of the mortgage deed shall be invoked immediately.] [Substituted by Haryana Notification No. GSR 82/HA 7/79/S.8/88 dated 21.10.1988.](6)In case of Chief Minister, a Minister, a State Minister, a Deputy Minister, the Chief Parliamentary Secretary or a Parliamentary Secretary, the amount of deduction in lieu of recovery of the advance shall be made from his salary bills and intimation to that effect shall be sent to the Secretary regularly.[Provided that a borrower who has obtained advance prior to the 17th April, 1984 the recovery shall be made according to the pre-amended rules i.e. at the rate of five hundred rupees per month.] [Substituted by Haryana Notification No. GSR 39/HA 9/1979/S.8/84 dated 21.5.1984.]
