Section 13 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
13. Safe custody and cancellation of mortgage deed and surety bond.
- [Section 8]. - The mortgage deed and [personal bond] [See Haryana Government Legislature Supplement Part III dated 16.12.1980, P. 1311.] shall be kept in safe custody of the Secretary. When the advance and the interest due thereon have been fully repaid, the mortgage deed and the [personal bond] [See Haryana Government Legislature Supplement Part III dated 16.12.1980, P. 1311.] shall be returned to the Borrower duly cancelled after obtaining a certificate from the Accountant-General as to the complete repayment of the house building advance and interest.
