Section 23(5) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(5)[ In case, the borrower ceases to be a member before the advance and interest thereon are fully repaid, recovery shall continue to be made at the rate hithertofore from the [pension, family pension and dearness allowance] which has become due to the borrower or from any of his other assets 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 the balance 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.] [Substituted by Haryana Notification No. GSR 82/HA 7/79/S.8/88 dated 21.10.1988.]
