Section 28 in Regulations of the Tamil Nadu Agricultural University
28. Loans and advances.
(1)'The employees of the University shall be eligible to draw the various advances as applicable to the employees of the Tamil Nadu Government.The authorities empowered to sanction the advances are as given in Appendix XV.(2)The grant of the advances shall be governed by the rules and other executive orders issued by the Tamil Nadu Government, from time to time.(3)The Comptroller shall issue standing orders regarding the procedure and other matters relating to sanction and drawal of the above advances.(4)Subject to availability of funds, the University may at its discretion, grant the following loans and advances to the officers and other employees, as per the rules and orders of the Tamil Nadu Government issued, from time to time.(a)House Building Advance.(b)Marriage Advance.(c)Advance for the purpose of motor car, motor cycle, scooter and by-cycle.(5)The rate of interest to be charged on such advances shall be the same as that of the State Government, on similar advances.
