Section 9(6) in The Haryana Legislative Assembly (Facilities to Members) Rules, 1979
(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.]
