Haryana Legislative Assembly (Facilities to Members) Amendment Act, 2006*
| [Haryana Act No. 27 of 2006] | [13th October, 2006] |
An Act further to amend the Haryana Legislative Assembly (Facilities to Members) Act, 1979.
Be it enacted by the Legislature of the State of Haryana in the Fifty-seventh Year of the Republic of India as follows:-
* [Received the assent of the Governor on 13th October, 2006 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 31/2006, dated 25th OCtober, 2006].
1. Short title.- This Act may be called the Haryana Legislative Assembly (Facilities to Members) Amendment Act, 2006.
2. Amendment of section 3 of Haryana Act 9 of 1979.- In section 3 of the Haryana Legislative Assembly (Facilities to Members) Act, 1979,-
(i) in clause (a), in sub-clause (i), for the words "twenty lakhs rupees", the words and sign "twenty-five lakhs rupees" shall be substituted;
(iii) in clause (b), for the existing provisos, the following provisos shall be substituted namely:-
"Provided that a Member who had drawn repayable advance for purchasing a built up house or for building a house for the first time, he may draw repayable advance for second time immediately after the completion of recovery of principal amount along with interest on previous advance:
Provided further that the total amount of repayable advance under clause (a) and (b) shall not exceed thirty one lakhs rupees.".