Section 20 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
20. Period within which negotiations for purchase of motor car may be completed
[Section 8]. - The Borrower shall complete the negotiations for the purchase of [motor car] [See Legislature, Supplement Part III dated 16.12.1980, P. 1311.] and make final payment for the purchase of the [motor car] [See Legislature, Supplement Part III dated 16.12.1980, P. 1311.] within one month of the date on which he draws the motor car advance, failing which the full amount of the advance drawn, with interest thereon till the date of refund, will be repaid to the Government unless the period for purchase of [motor car] [See Legislature, Supplement Part III dated 16.12.1980, P. 1311.] is extended by the Speaker.
