Section 2(1) in The Haryana Legislative Assembly Speaker's and Deputy Speaker's (Advance for Motor Car) Rules, 1976
(1)The total amount to be advanced to the Speaker or the Deputy Speaker (hereinafter called the borrower) shall not exceed [sixty thousand rupees] [Substituted by Haryana Notification No. GSR 40/HA 2/79/S. 8/84 dated 24.5.1984.] or the anticipated price of the motor car, whichever is less. If the actual price paid is less than the advance drawn the balance shall be forthwith refunded to the Government.
