State of Goa - Act
Goa Public Moneys (Recovery of Dues) Rules, 1987
GOA
India
India
Goa Public Moneys (Recovery of Dues) Rules, 1987
Rule GOA-PUBLIC-MONEYS-RECOVERY-OF-DUES-RULES-1987 of 1987
- Published on 30 November 1987
- Commenced on 30 November 1987
- [This is the version of this document from 30 November 1987.]
- [Note: The original publication document is not available and this content could not be verified.]
16.
/37/84-RD. - The following draft of certain rules which the Government of Goa proposes to make in exercise of the powers conferred by section 6 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), is hereby published as required by sub-section (1) of the said section for information of all persons likely to be affected thereby; and notice is hereby given that the said draft will be taken up for consideration after 15 days from the date of publication of this Notification in the Official Gazette.All objections and suggestions to the draft may be forwarded to the Under Secretary to the Government of Goa, Revenue Department, Secretariat, Panaji before the expiry of 15 days from the date of publication of the Notification in the Official Gazette.In exercise of the powers conferred by section 6 of the Goa, Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987), the Government of Goa hereby makes the following rules, namely:-1. Short title and commencement.
2. Definitions.
- In these rules, unless the context otherwise requires,-3. Form or certificate under sub-section (1) of section 3.
- A certificate to be sent to the Collector by an Authorised Officer, the Managing Director, the Chairman or as the case may be, the local agent under sub-section (1) of section 3 shall be in Form 'A'.Form 'A'(See rule 2)Certificate under sub-section (1) of section 3.From:Authorised Officer, Dated the of 19The Managing Director,The Chairman,The Local Agent.To,The Collector of..............................| 1. | Party to the Agreement referred to in sub-section (1) ofsection 3 or where the Agreement so provides his heir or legalrepresentative in case the party is dead. | |
| 2. | The amount of the financial assistance granted to the party. | |
| 3. | Date when the charge, pledge, mortgage or other incumbrancecreated to secure repayment of the amount of financialassistance. | |
| 4. | Date when the loan was advanced. | |
| 5. | The nature of the transaction and terms of the loan oradvance. | |
| 6. | Total amount of loan or advance or any instalment thereof due(including interest thereon). | |
| 7. | Payments, if any, made by the party and the date of each ofsuch payments. | |
| 8. | Net amount due on the date of certificate. | |
| 9. | Description of the property on which charge, pledge, mortgage,or other incumbrance is created. |