Section 11 in Gauhati University Loans and Advances Rules, 1959
11.
The advance should be drawn in instalments the amount of each instalment being such as is likely to be required for expenditure in the next three months. The first instalment should in no case be greater than the total valuation of the land in which the house is proposed to be constructed. A certificate that the amount of the previous instalment has been actually utilised for the purpose for which it was drawn shall be submitted to the University before the next instalment is paid. At the end of three months from the date of drawal of the last instalment, a further certificate should be submitted to the University to the effect that the amount of the last instalment of the advance has actually been utilised for the purpose for which it was drawn. Such certificate must be obtained from the University Engineer or such other officer as may be authorised by the Executive Council.
