Section 5 in The Housing Finance Institutions (Procedure For Recovery Of Dues) Rules, 2002
5. Scrutiny of applications.
(1)Recovery Officer shall endorse on every application the date on which it is presented or deemed to have been presented under Rule 4 and shall sign endorsement.(2)If, on scrutiny, the application is found to be in order, it shall be duly registered and given a serial number.(3)If the application, on scrutiny, is found to be defective and the defect noticed is formal in nature, the recovery officer may allow the applicant filing it to rectify the defect in his presence and if the said defect is not formal in nature, the recovery officer may allow the applicant such time to rectify the defect as he may deem fit.(4)If the concerned applicant fails to rectify the defect within the time allowed in sub-rule (3), the recovery officer may by order and for reasons to be recorded in writing, decline to register the application.
