Section 4 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
4. Mortgage deed, surety bond and agreement deed.
- [Section 5]. - (1) After the requisite funds have been earmarked by the Finance Department, intimation in this regard will be sent to the Secretary and to the prospective Borrower who shall mortgage the plot on which the house is proposed to be constructed as also all structures to be constructed thereon [or the house wherein major repairs are to be carried out, as the case may be, to the Government in Form-III and got the mortgage deed registered with the registering authority concerned.] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.](2)The prospective Borrower shall submit to the Secretary a personal bond in Form IV [-]. [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.](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.](4)The Secretary will have the authority to accept [the personal bond] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.] and execute the agreement deed on behalf of the Governor of Haryana.
