Section 60 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
60. Repayment of loans. - (1) The Board shall, for the purpose of repayment of any loans raised, by it, establish a sinking fund in such manner as may be prescribed.
(2)Every such sinking fund shall be maintained, inverted and applied in such manner as maybe prescribed.(3)The Board may, and if so directed by the State Government, shall create a trust in the prescribed manner for investment of a sinking fund and for repayment of the loans for which such fund was established.
