Section 70 in The Bihar State Housing Board Act, 1982
70. Establishment and maintenance of sinking funds.
(1)Whenever a loan has to be repaid from a sinking fund, the Board shall establish such a fund and shall pay into it every year until the loan is repaid, a sum so calculated that if regularly paid throughout the period agreed upon by the Board, it would, with accumulations in the way of compound interest be sufficient after payment of all expenses, to pay of the loan at the end of that period.(2)The rate of interest on the basis of which the sum referred to in sub-section (1) shall be calculated shall be such as may be prescribed.
