Section 16 in Gauhati University Loans and Advances Rules, 1959
16.
Before an advance for house-building is drawn, the land together with houses to be built thereon with the aid of the advance shall be mortgaged to the University. But in no case land over which the employee has not got possession and transferable and heritable rights shall be accepted as security for mortgage. The mortgage will be released by the University on payment of the full amount due from the employee. The entire cost of stamps, registration etc. will be borne by the mortgagor.
