Section 21 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
21. Power to discontinue payment into sinking fund.
- Notwithstanding anything contained in rule 20 if at any time the sum standing at credit of the sinking fund established for repayment of any loan is of such amount that if allowed to accumulate at the rate of interest determined under sub-rule (2) of rule 20 it will be sufficient to repay the loan at the end of the period agreed upon by the Board, then the Board may discontinue further annual payment into such fund.
