Section 27 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
27. Manner of attachment of Board's fund.
- The attachment of funds under rule 26 shall be made by the State Government in the following manner:(a)The State Government shall issue a notice to the Board prohibiting the collection or management of such funds and vesting the administration thereof in such officer as they appoint. The State Government shall cause such notice to be published in the Gazette and in such other manner as it may deem fit within the area in which the Act is in force.(b)The officer appointed by the State Government shall pay the moneys collected or received to the lender or in the case of a Government loan to the Government Treasury. The said officer shall prepare accounts of money so collected and of the cost of collection. He shall deliver a copy of the Accounts to the Board and shall also cause a copy to be published in the Official Gazette.
