Subject to such conditions and limitations as may be prescribed, a Member of the Haryana Vidhan Sabha is entitled by way of a repayable advance of :–
(a) a sum not exceeding Rs. 60,00,000/- for purchasing a built up house/flat or for building a house/constructing a flat; or
(b) a sum not exceeding Rs. 10,00,000/- for effecting major repairs, additions or alterations to his house; and
(c) a sum not exceeding Rs. 20,00,000/- for purchase of a motor car or the anticipated price of the motor-car, whichever is less:
Provided that the total amount of these repayable advances shall not exceed fifty lakh rupees.
The Speaker or the Deputy Speaker, as the case may be, are deemed to be a Member for the purpose of these facilities.
Some of the conditions are prescribed in the Haryana Legislative Assembly (Facilities to Members) Act, 1979 (as amended upto date) while others have been specified in the rules framed there under.
Application Forms for getting these advances have been prescribed in the aforesaid Rules, copies of which can be had from the Vidhan Sabha Secretariat by the Members desirous of getting the advances