Section 3(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(2)When any sum of money has been borrowed under sub-rule (1) -(a)no portion thereof shall without the previous sanction of the State Government be applied to any purpose other than that for which it was borrowed; and(b)no portion of any sum of money borrowed for any of the purposes referred to in clause (c) of sub-rule (1) shall be applied to the payment of salaries and allowances to any officers or servants of the Board other than those exclusively employed in connection with the carrying out of that purpose.
