Section 8(2) in The Haryana Legislative Assembly (Facilities to Members) Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules in respect of the following matters, namely :-(a)any matter which is required by this Act to be prescribed;(b)the conditions and limitations for payment of advance under section 3;(c)the form in which application may be made, and the information to be contained in the application, under section 4;(d)the form in which the deed may be executed, [and the manner in which the advance shall be paid] [Substituted by Haryana Act 26 of 1980.] under section 5;(e)interest, and penal interest in case of default.
