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      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Conditions and limitations.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Agreement for recovery of rents.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 6.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 5.
      • 6.
      • 7.
      • 8.
      • 9.
      • 10.
      • 11.
      • 12.
      • 13.
      • 14.
      • 15.
      • 16.
      • 17.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Constitution of a Samiti.
      • 4. Disqualification for being a member of a Samiti.
      • 5. Term of office of Chairman and members.
      • 6. Filling of casual vacancies.
      • 7. Dissolution of Samiti.
      • 8. Samitis to conform to the instructions of Board.
      • 9. Consultation with Avas Samiti.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Authority for execution of contracts and assurances.
      • 4. Manner of execution.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3.
      • 4. The notice shall be served on.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Regulations.
      • 4. Conditions and limitations.
      • 5.
      • 6.
      • 7.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Procedure.
      • 4. Period for filing declaration, plans and estimates, etc.
      • 5. Manner of communication.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Powers of the Board to raise loans.
      • 4. Time for repayment of money borrowed under Rule 3.
      • 5. Borrowing in credit from bank or corporation by the Board.
      • 6. Limit or borrowing Powers.
      • 7. Financial arrangement with any bank or other financial institutions.
      • 8. Repayment of loans.
      • 9. Debentures.
      • 10. Form, signature, exchange, transfer and effect of debentures.
      • 11. Registration and transfer of debentures.
      • 12. Debentures issued to two or more persons jointly.
      • 13. Receipt by joint-holder for interest or dividend.
      • 14. Issue of duplicate debentures.
      • 15. Renewal of debentures.
      • 16. Liability in respect of debenture renewed.
      • 17. Discharge in certain cases.
      • 18. Indemnity.
      • 19. Printing of debentures.
      • 20. Establishment, maintenance and application of sinking fund.
      • 21. Power to discontinue payment into sinking fund.
      • 22. Investment of Sinking Fund.
      • 23. Annual examination of sinking funds.
      • 24. Power of Board to consolidate loans.
      • 25. Priority of payments for interest and repayment.
      • 26. Attachment of Boards fund in default of repayment of loans.
      • 27. Manner of attachment of Board's fund.
      • 28. Annual statement by trustees.
      • 29. Procedure for obtaining sanction of the State Government under rule 3.
      • 30. Register of sinking fund.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Recovery of expenses of alteration or demolition of building.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Remuneration, honorarium, leave, etc. to the Adhyaksh.
      • 4. Remuneration to Adhyaksh and Housing Commissioner.
      • 5. Allowances to members of the Board.
      • 1. Short title and commencement.
      • 2. Definition.
      • 3. Remuneration to the Presiding Officer of the Tribunal.
      • 4. Conditions of Service of other Officers and Servants of the Tribunal.
      • 5. Execution of award or order of the Tribunal.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3.
      • 4.
      • 5.
      • 1. Short title extent and commencement.
      • 2. Definitions.
      • 3. Constitution of the Board.
      • 4. Disqualifications for being Adhyaksh or member, etc.
      • 5. Term of office of Adhyaksh and n on-official members.
      • 6. Provisions regarding office of Adhyaksh.
      • 7. Provisions relating to Housing Commissioner.
      • 8. Appointment of officers and servants.
      • 9. Units.
      • 10. Avas Samitis.
      • 11. Supervision and control by Housing Commissioner.
      • 12. Delegation of powers.
      • 13. Disqualification from participating in proceedings on account of interest.
      • 14. Acts not to be invalidated by informality, vacancy, etc.
      • 15. Function of the Board.
      • 16. Housing or Improvement Scheme when to be framed by the Board.
      • 17. Matters to be provided for in housing or improvement schemes.
      • 18. Types of housing and improvement schemes.
      • 19. Grihsthan Yojna.
      • 20. Malin Basti Sudhar Aur Nipatan Yojna.
      • 21. Punarwas Yojna.
      • 22. Sarak Yojna.
      • 23. Bhavi Sarak Yojna.
      • 24. Prasar Yojna.
      • 25. Bhoomi Vikas Yojana.
      • 26. Bazar Yojana.
      • 27. Barh Yojana.
      • 28. Notice of housing and improvement scheme.
      • 29. Notice of proposed acquisition or levy of betterment fee.
      • 30. Objection.
      • 31. Abandonment modification or sanction of scheme.
      • 32. Commencement of scheme.
      • 33. Alteration of scheme after commencement.
      • 34. Execution of scheme.
      • 35. Restriction on building in area proposed for or comprised in a scheme.
      • 36. Special powers relating to execution of Malin Basti Sudhar aur Nipatan Yojana.
      • 37. Provision regarding tenants in Area com prised in Malin Basti Sudhar Aur Nipatan Yojana.
      • 38. Transfer of a Board, building or land vested in local authority.
      • 39. Transfer of private street or square to Board for purpose of scheme.
      • 40. Repairs of streets vested in the Board.
      • 41. Transfer or streets and open spaces to local authority.
      • 42. Arrangement during work in street.
      • 43. Power to close public street or square.
      • 44. Effect of schemes under this Act on powers of other local authorities.
      • 45. Transfer of land, etc. by State Government to Board for purposes of scheme or management, etc.
      • 46. Power of Board to undertake other projects at the instance of others.
      • 47. Execution of other schemes by the Board.
      • 48. Supervision and centage charges.
      • 49. Power of State Government to call for the records of the Board and to modify or annul any scheme.
      • 50. Declaration regarding betterment fee.
      • 51. Assessment of betterment fee.
      • 52. Notice of demand.
      • 53. Betterment fee as a charge on land.
      • 54. Recovery of betterment fee, etc. as arrears of land revenue.
      • 55. Power to acquire land.
      • 56. Power to acquire and dispose off land by agreement.
      • 57. Execution and registration of contract, etc.
      • 58. Financial provisions.
      • 59. Debentures.
      • 60. Repayment of loans.
      • 61. Grants and loans by Government.
      • 62. Additional stamp duty on transfers of property.
      • 63. Accounts and audit.
      • 64. Functions and constitutions of Tribunal.
      • 65. Transfer of pending cases to the Tribunal.
      • 66. Finality of decisions of Tribunal.
      • 67. Other provisions relation to awards and orders of Tribunal.
      • 68.
      • 69.
      • 70.
      • 71. Recovery of rent through deduction from salary or wages.
      • 71A.
      • 72.
      • 73. Penalty for building in contravention of schemes.
      • 74. Penalty for obstructing contractor or removing mark.
      • 75. Penalty for acquiring share or interest in contract etc., with the Board.
      • 76. Penalty in other cases.
      • 77. Offender's liability to pay compensation.
      • 78. Offenses by companies.
      • 79. Procedure.
      • 80. Duty of Police Officers.
      • 81. Compounding of offences.
      • 82. Power to direct removal of unauthorised erections.
      • 83. Exercise of powers and functions of local authority.
      • 84. Power of entry.
      • 85. General power to pay compensation.
      • 86. Adhyaksh, etc. to be deemed public servants.
      • 87. Protection for acts done in good faith.
      • 88. Suits and legal proceedings.
      • 89. Mode of proof of documents of the Board.
      • 90. Copies from assessment books to be furnished by local authorities to Board.
      • 91. Mode of recovery of dues and penalties.
      • 92. Control of the State Government over the Board and other local authorities.
      • 93. Dissolution of the Board.
      • 94. Power to make Rules.
      • 95. Power to make regulations.
      • 96. Repeal, amendments and savings.
      • 97. Dissolution of Improvement Trust and its consequences.
      • 98. Power to remove difficulties.
      • 1. Short title, extent and commencement.
      • 2. Definitions.
      • 3. Applicability of the regulations.
      • 4. Sub-Division regulations for plots in New Areas.
      • 5. Application for building permit.
      • 6. Information Accompanying Application for Building Permit
      • 7. Fees for building permit
      • 8. Grant or refusal of Building Permit
      • 9. Duration of sanction of Building permit
      • 10. Notice for commencement of building work
      • 11. Deviation during building construction
      • 13. Completion certificate for building work
      • 14. Occupancy
      • 15. Demolition of unauthorised construction
      • 16. Compounding of unauthorised construction:
      • 17. Architectural Control
      • 18. Minimum size and requirements of plots:
      • 19. Site and land use pattern :
      • 20. Setback Limits :
      • 21. Area and height limitations :
      • 22. Requirements of parts of buildings :
      • 23. Group Housing

The U.P. Avas Evam Vikas Parishad (Agreement For Recovery of Rent Through Deduction From Salary or Wages) Rules, 1967

Published vide Notification No. 540-H/XXXVII-16(IX)-15-66, dated 18th March, 1967, published in U.P. Gazette, Part I-Ka, dated March 25, 1967, p. 473.

060

In exercise of the powers under clause (11) of sub-section (2) of section 94 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act. No. I of 1966), the Governor of Uttar Pradesh is pleased to make the following rules relating to form of agreement under section 71 of the said Adhiniyam.

1. Short title and commencement. - (1) These rules may be called the U.P. Avas Evam Vikas Parishad (Agreement for Recovery of Rent through Deduction from Salary or Wages ) Rules, 1967.

(2) They shall come into force with effect from the date of their publication in the official Gazette.

2. Definition. - In these Rules unless there is anything repugnant to the subject or context.-

"Act" means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.

3. Agreement for recovery of rents. - A person employed by the State Government or a local authority or in a factory or industrial establishment, who has been allotted a Board's premises, shall execute an agreement in favour of the Board in the form prescribed below for recovery of rent through deduction from his' salary or wages, as the case may be:

Agreement

Where as the U.P. Avas Evam Vikas Parishad (hereinafter referred to as the Parishad) has vide Parishad's allotment order no...............dated....... . allotted to me with effect from.................the Parishad's premises being, House/Flat/Tenement no................situated at...................;

And whereas I, the undersigned, have accepted the allotment and have agreed to abide by all the terms and conditions regarding the tenancy of the aforesaid premises including payment of the monthly rent of Rs.................per mensem with effect from the date mentioned above by the.................day of every month;

Now therefore, I, the undersigned, hereby agree and authorise my employer; [viz]..................to deduct every month from the salary or wages payable to me the rent aforesaid in respect of the said premises and also whenever required by the Parishad in writing any arrears of rent, and to pay the amount so deducted to the Parishad in satisfaction of the rent due from me in respect of the said premises :

Signature of the tenant................................................

Name (in block latters) ...........................................

Designation.......................................................

Complete official address............................................

Permanent address...................................................

Present pay........................................................

Scale of Pay........................................................

Allowances.........................................................

Accepted on behalf of the employer, viz :

Signature of the employer.............................................

Designation ........................................................

Address...........................................................

Seal of office

Accepted on behalf of the U.P. Avas Evam Vikas Parishad.

……………………………..

Housing Commissioner.

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