Section 22 in National Housing Bank (Officers') Service Regulations, 1997
22. Loans for purchase of houses.
- The Bank may grant to an officer confirmed in the Bank's service a loan for the purchase of land for construction of a house or for purchase or construction of a house, flat or apartment or for extension or renovation of a house, flat or apartment, on such terms and conditions as the Board may decide generally or with reference to any particular loan having regard to the guidelines issued by the Government.
