Section 3(2) in The Haryana Legislative Assembly Speaker's and Deputy Speaker's (Advance for Motor Car) Rules, 1976
(2)[ In case the borrower ceases to hold office as Speaker or Deputy Speaker or M.L.A., as the case may be, before the advance is fully repaid, the outstanding balance, together with interest thereon shall be recovered in monthly instalments of [six hundred rupees] [Substituted by Haryana Notification No. GSR 87/H 3/75/S.8/81 dated 20.7.1981.] each as under :-(a)in the case of Speaker, from the compensatory allowance, salary, constituency allowance or telephone allowance due to the borrower or from the pension admissible under the Haryana Legislative Assembly Speaker's pension and Medical Facilities Act, 1976, or under the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, as the case may be, or from any of his other assets unless he has voluntarily made payment of the remaining instalments in lump sum or otherwise;(b)in the case of Deputy Speaker, from the compensatory allowance, salary, constituency allowance or telephone allowance due to the borrower or from the pension admissible under the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, or from any of his other assets unless he has voluntarily made payment of the remaining instalments in lump sum or otherwise.][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.] [Proviso added by Haryana Notification No. GSR 40/HA 2/7/S.8/84 dated 24.5.1984.]
