Section 6 in The Haryana Legislative Assembly (Facilities to Members) Act, 1979
6. Advance how repayable.
- The advance, together with interest due thereon, shall be repayable by instalments as may be provided for in the deed executed by the member under section 5.[Provided that interest at the rate of four per cent per annum shall be charged on the repayable advance obtained by the member for the purchase of a motor-car.] [Added by Haryana Act 6 of 1988.][7. Facilities to Speaker and Deputy Speaker. - The Speaker or the Deputy Speaker, as the case may be, shall be deemed to be a member for the purposes section 3] [Substituted by Haryana Act 11 of 1987.]
