Section 3B(1) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(1)A member desiring to obtain an advance for effecting major repairs to his house shall make an application to the Secretary in Form II-C, in duplicate complete in all respects and duly certified by the Deputy Commissioner. He shall also furnish an affidavit to the effect that he has not availed himself of any advance for purchasing a built house or for building a house or for major repairs to his house under these rules or any other scheme of any State Government or of the Government of India.
