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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.
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      • 2. Definition.
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      • 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.
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      • 4.
      • 1. Short title and commencement.
      • 2. Definition.
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      • 4. The notice shall be served on.
      • 1. Short title and commencement.
      • 2. Definitions.
      • 3. Regulations.
      • 4. Conditions and limitations.
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      • 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.
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      • 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.
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      • 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.
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      • 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

U.P. Avas Evam Vikas Parishad (Grant of Loans and Advances) Rules, 1968

Published vide Notification No. 141-H/XXXVII-16 (IX)-8.-66, dated April 10, 1968 published in U.P. Gazette, Part I-ka, dated 20th April, 1968, p. 1032.

065

In exercise of the powers under clause (x) of sub-section (2) of section 94 read with sub-section (4) of section 58 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act No. 1 of 1966), the Governor is pleased to make the following rules regarding grant of loans and advances by the Uttar Pradesh Avas Evam Vikas Parishad."

1. Short title and commencement. - (1) These rules may be called the Uttar Pradesh Avas Evam Vikas Parishad (Grant of Loartand Advances ) Rules, 1968.

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

2. Definitions. - In these rules unless there is anything repugnant in the subject or context -

(i) 'Act’ means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965;

(ii) 'Board' means the Uttar Pradesh Avas Evam Vikas Parishad established under the Act.

3. Regulations. - The Board shall frame regulations under section 95 (i) (n) of the Act prescribing the terms and conditions and procedure regarding application, scrutiny, sanction, release and recovery of loans and advances to local bodies, co-operative housing societies, and individuals, the Regulations shall conform to the standing instructions of the Government of India and the State Government in respect of each scheme.

4. Conditions and limitations. - (1) The Board may grant loans and advances to any Nagar Mahapalika, Nagarpalik, Improvement Trust or any. other local authority, and registered co-operative housing society or to any other person for acquisition and development of land and for construction of houses.

(2) The grant of such loans and advances shall be subject to such terms and conditions as the Board may determine keeping in view -

(i) The standing instructions of the Government of India and the Government of Uttar Pradesh regarding each scheme,

(ii) The terms and conditions on which the funds are received by the Board, and

(iii) The regulations to be framed by the Board relating to grant of loans and advances under each scheme.-

5. The Housing Commissioner or the officer specifically authorises by him in this behalf shall ensure:

(i) The due fulfilment of the conditions of eligibility and existence of genuine need of loan;

(ii) The proper assessment of the cost of land and the cost of construction of the house;

(iii) The due furnishing of the prescribed security;

(iv) The execution of proper instrument of mortgage, etc.;

(v) The proper timely and satisfactory utilisation of the loan and execution of construction works;

(vi) The regular recovery of repayment instalments of the loan;

(vii) The fulfilment of the terms and conditions of the loan and realisation of the entire balance of the principal and all accrued interest in one lump sum in the event of a breach or violation thereof.

6. (1) The Housing Commissioner or the officer authorised under sub-rule (3) shall also ensure that details account of the amounts received by the Board for disbursement are properly maintained in a separate register scheme wise.

This register shall also show the up-to-date position regarding disbursement of instalments of each loan sanctioned, recovery of each repayment instalment (principal and interest separately) and the dates of commencement and completion of each scheme or house, as the case may be, for which the loan was sanctioned.

(2) Annual statements clearly showing the position regarding disbursement and realisation schemewise shall be submitted to Government by June 30 every year.

7. Before grant of any loan or advance to any local body, the Board shall carefully examine its financial condition. No fresh loan shall be sanctioned to any local body which has defaulted in repayment of any loan previously sanctioned to it.

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