Section 23(6) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(6)In case of Chief Minister, a Minister, a State Minister, a Deputy Minister, the Chief Parliamentary Secretary or a Parliamentary Secretary, the amount of deduction in lieu of recovery of the advance shall be made from his salary bills and intimation to that effect shall be sent to the Secretary regularly.[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.] [Substituted by Haryana Notification No. GSR 39/HA 9/1979/S.8/84 dated 21.5.1984.]
