Section 26 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
26. Attachment of Boards fund in default of repayment of loans.
(1)If any money borrowed by the Board or any interest or costs due in respect thereof are not repaid according to the conditions of the loan, the State Government, if it has itself given the loan, may after considering the explanation of the Board, if any, and in other cases shall, on the application of the tender, attach the Board fund or a portion of the Board fund.(2)After such attachment no person except an officer appointed in this behalf by the State Government shall in way deal with the attached fund or portion thereof. Such officer may do all acts in respect thereof which any authority, officer or servant' might have done if such attachment had not taken place and may apply the proceeds in satisfaction of the arrears and of all interests and cost due in respect thereof and of all expenses caused by the attachment and subsequent proceedings.Provided that no such attachment shall defeat or prejudice any debt for which the fund or portion thereof attached was previously pledged in accordance with law, and all such prior charges shall be paid out of the proceeds of the fund Or portion thereof before any part of the proceeds is applied to the satisfaction of the liability in respect of which such attachment is made.
