Section 17(i) in Gauhati University Loans and Advances Rules, 1959
(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.
