Section 216(1) in Rajasthan Panchayati Raj Rules, 1996
(1)Loans granted to a Panchayati Raj Institution by the State Government or any Corporation of the Central or State Government will be the first charge on the fund and loan instalments shall be paid regularly on the due dates failing which the State Government may adjust the amount due out of the grant-in-aid payable or take other suitable steps to recover the money.
