Section 7(b) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(b)in the case of building a house, or for major repairs first instalment of 50 per cent for starting the construction or major repairs, and second instalment of 50 per cent after obtaining proof from the Borrower that, in the case of building a house, the roof has been constructed after obtaining proof from the Borrower that, in the case of effecting more repairs, the amount of first instalment has been spent. Stamped receipt shall be obtained each time in token of disbursement of the advance.]
