Section 9(5) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(5)[ In case the borrower ceases to be a member before the advance and interest thereon are fully repaid, the outstanding balance together with the interest thereon shall continue to be recovered at the rate hithertofore from the [pension/family pension and dearness allowance] [Substituted by Haryana Notification No. GSR 82/HA 9/1979/S. 8/1988 dated 21.10.1988.] which has become due to the borrower 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 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.]
