Section 11 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
11. Conditions of sanction.
- The loan shall be sanctioned subject to the following conditions:(i)The construction work relating to an instalment shall have to be completed within 3 months of the payment of that instalment. This period can be extended for 3 months by the D.P. & S.W.O., provided he is satisfied with the reason for delay.(ii)The loanee shall have to mortgage to the Government the house or a suitable portion thereof, corresponding in value to the amount of loan sanctioned under these rules.andfurnish two sureties for the loan amount who should be residing in that area and who have some landed property, the value of which should not be less than the amount of loan applied for.(iii)The loanee shall have to execute a bond in the form prescribed under these rules.(iv)The loan shall be sanctioned subject to the availability of funds.
