Section 4(3) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(3)An agreement deed in Form V shall be executed by the prospective Borrower and submitted to the Secretary along with [-] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.] a copy of registered mortgage deed.[(3-A) In the case of an advance for purchasing a built house the borrower shall submit to the Secretary a personal bound in Form IV and also an agreement deed in Form V. The house to be purchased shall be mortgaged to Government within month of its purchase.] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.]
