Section 17 in Gauhati University Loans and Advances Rules, 1959
17.
The employee must satisfy the Executive Council regarding his title to the land upon which the house is proposed to be built:(i)This rule does not preclude the grant of an advance to an employee who does not possess full proprietary rings in the land upon which he intends to build ; provided that the Executive Council is satisfied that the applicant has a lease of which the unexpired portion is of a term and value sufficient to justify the grant of the advance and the there is no danger of the lease lapsing or of the University being unable to dispose of it should become necessary to foreclose the mortgage.(ii)The employee taking a house-building advance shall submit to the Treasurer receipts for land revenue, ground rent, Municipal taxes and other public demands, as the case may be, in respect of the mortgaged property within fifteen days of their falling due or within such time as the Treasurer may fix. If the Treasurer finds that such dues have not been paid by the borrower, steps shall be taken to recover the said dues including thereon, if any, from the next monthly pay of the employee concerned for payment to the parties concerned.(iii)No house-building advance shall be sanctioned unless the Executive Council is satisfied that the employee has valid title to the land and the same is free from any previous encumbrance ; that there will be no legal obstacle to the property being mortgaged to the University and the University will have the right of foreclosing on the conditions mentioned in the mortgage bond and unless a lawyer appointed by the Executive Council has certified that the security is good and acceptable. For this purpose necessary documents and certificates from the Revenue and Registration Department of the State Government and such other certificates as the Executive Council may deem necessary shall be produced by the employee at his own cost.
