Section 20(3) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(3)The Board may apply the sinking fund or any part thereof in or towards the discharge of the loan for which such fund is established and until such loan or part is wholly discharged, shall not apply the same for any other purpose provided that any loan or part thereof has been consolidated under rule 24 the Housing Commissioner shall transfer to the sinking fund of the consolidated loan such parts of the sinking funds of the original loans as may be proportionate to the amount of the original loans incorporated in the consolidated loan.
