Section 8(3) in The Haryana Legislative Assembly Members (Pension) Rules, 1978
(3)Consequent upon the cancellation or reduction of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.] under sub-rule (1), the excess, if any, received by the pensioner shall, in the case of cancellation, be recoverable in lump sum and, in the case of reduction, be liable to be adjusted against future payment of [pension/family pension] [Substituted for 'pension' by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.].
