Section 5 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
5. Sanction of house building advance.
- [After all the formalities mentioned in rules 3 or 3-A or 3-B, and 4 have been completed the Speaker may sanction an amount of [repayable advance] [See Haryana Government Gazette, Extra. dated 16.12.1980, P. 1311.] to the applicant as under :-(a)for construction of house the estimated cost of the construction or [rupees twelve lakhs] [Substituted for the words 'rupees eight lakhs' by Haryana Government Notification No. S.O. 58/H.A.9/1979/S.8/2003. Dated 7th April 2003.] whichever is less, in two equal instalments.(b)for purchase of a built house, the settled purchase prices of the house or [rupees twelve lakhs] [Substituted for the words 'rupees eight lakhs' by Haryana Government Notification No. S.O. 58/H.A.9/1979/S.8/2003. Dated 7th April 2003.] whichever is less, in lump sum;(c)for major repairs to the house, the estimated cost thereof or rupees sixty thousand, whichever is less, in two equal instalments.][Provided that a member who has drawn repayable advance for purchasing a built house or for building a house for the first time he may draw repayable advance for second time as per entitlement excluding the amount of the sale proceeds of the first house :Provided further that the total amount of repayable advance under this rule and rule 14 together shall not exceed rupees sixteen lakhs.] [Substituted by Haryana Government Notification No. S.O. 58/H.A.9/1979/S.8/2003. Dated 7th April 2003.]
