Section 4 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
4. Nature and purpose of loan.
- (i) The loan under these rules will be interest-free, repayable in thirty half yearly equal instalments. The loanee may pay the part or full amount of loan in one instalment before it becomes due.(ii)The instalments for the payment referred to in rule 4 sub- rule (i) shall fall due on the completion of the house or completion of the improvements to the house, as the case may be, for which the loan was granted or on the expiry of a period of six months from the date of payment of the last instalment received by the loanee, whichever is earlier:Provided that, except in cases where the loanee refuses or neglects to take the subsequent loan instalments or refuses or neglects to complete the house or repairs to the house, the instalments for repayment of the loan shall be payable after the full payment of the loan amount.(iii)Loan under these rules shall be sanctioned for one of the following purposes:-(a)Construction of a new house.(b)Repairs of an existing house.
