Section 9 in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
9. Repayment of house building advance.
- [Section 8]. - (1) The recovery of the [-] [See Haryana Government Gazette, Extra. dated 16.12.1980. P. 1311.] advance shall be made by the Secretary in monthly instalments of [at the rate of [two per cent] of the permissible advance] [Substituted by Haryana Notification No. GSR 82/HA 9/79/S.8/1988 dated 21.10.1988.] from the salary or [Compensatory allowance/constituency allowance/telephone allowance/travelling and daily allowances/ sumptuary allowance/office allowance] [Substituted by Haryana Notification No. GSR 16/HA 9/79/S. 8/2001 dated 28.6.2001.] or from any other amount payable to the Borrower.(2)The deduction will commence from the first issue of salary or compensatory allowance, or other allowances after the said advance or [first instalment thereof] [See Haryana Government Gazette, Extra. dated 16.12.1980. P. 1311.] is drawn.(3)Simple interest will be charged on the amount of the advance at the rate fixed by the Government, from time to time, for house building advances to the Government servants.(4)The amount of interest will be recovered by the Secretary in one or more instalments as may be decided by the Government, commencing from the month following that in which the repayment of the principal has been completed.Explanation. - The amount of the advance to be recovered shall be fixed in whole rupees except in the case of the last instalment when the remaining balance including any fraction of a rupee shall be recovered.(5)[ In case the borrower ceases to be a member before the advance and interest thereon are fully repaid, the outstanding balance together with the interest thereon shall continue to be recovered at the rate hithertofore from the [pension/family pension and dearness allowance] [Substituted by Haryana Notification No. GSR 82/HA 9/1979/S. 8/1988 dated 21.10.1988.] which has become due to the borrower unless he has voluntarily made payment of the remaining instalments in lump sum or otherwise. In case there is any deficiency or shortfall in recovering the amount of the advance, the borrower shall be required to make payment through his own resources. In case where he does not comply with the conditions of the repayment the provisions of the mortgage deed shall be invoked immediately.](6)[ Notwithstanding any thing contained in sub-rule (1) and (5) the rate of recovery of advance for major repairs will be six hundred rupees per month.] [Substituted by Haryana Notification No. GSR 39/HA 9/79/S.8/84 dated 24.5.1984.][Provided that a borrower who has obtained advance prior to the 17th April, 1984 the recovery shall be made according to the pre-amended rules i.e. at the rate of seven hundred rupees per month.] [Added by Haryana Notification No. GSR 39/HA 9/79/S.8/84 dated 24.5.1984.]
