Section 10 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
10. Misutilisation of house building advance.
- [Section 8]. - (1) In case of misutilisation of the [-] [See Haryana Government Legislature Supplement Part III dated 16.12.1980, P. 1311.] advance, the Borrower shall be called upon to refund the entire amount of advance along with the interest due thereon in lump sum.(2)[ Penal interest at 2½ per cent over and above the normal rate of interest shall also be recovered from the Borrower mis-utilizing the advance, from the date of its drawal till the date of recovery from him of the entire principal and interest and will be credited in head of account "0049-Interest-Receipts, Interest-Receipts of State/Union Territory Government-Other Receipts-Interest on House Building Advance (G.O.)] [Substituted by Haryana Notification No. GSR 16/HA 9/79/S.8/2001 dated 28.6.2001.]
