Submission of claim by Members and mode of Payment

In the said rules, for rule 12, the following rule shall be submitted, namely:-

(1) Bills for salary, compensatory, constituency, telephone, office, sumptuary allowance and medical bills shall be prepared by the Haryana Vidhan Sabha Secretariat and signed by the Drawing and Disbursing Officer for encashment.

(2) Free travel facility bill shall be prepared on Schedule I and bills for traveling, halting, incidental and daily allowance shall be prepared on Scheduled II and Free Travel facility bill shall be prepared on Schedule I by the claimant and sent to the Haryana Vidhan Sabha Secretariat for scrutinizing and signed by the Drawing and Disbursing Officer for encashment.
(3) All type of payment shall be made through Treasury Officer, Haryana Treasury, Chandigarh and directly credited into the claimant’s account:
Provided that claims on account of traveling, halting, incidental and daily allowances of Members for attending the meetings of committees appointed by the State Government shall be paid after pre- audit by Accountant General, Haryana.’’

Any sums that may be due from the Member by way of long term advances i.e Motor Car Advance/House Building Advance or the interest as an accrued thereof, are deducted in monthly instalment as prescribed in the sanction order of the advance and other dues, if any, on account of licence fee of MLA Flat/Servant Quarter/Motor Garage allotted to him or the Hostel rent etc. are deducted from his bill and necessary schedules for the purpose are attached to the bill. The bill alongwith the schedules, if any, is presented by the Member at the Treasury opted for encashment.