Section 23(2) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(2)The amount which should be at the credit of a sinking fund shall be calculated on the basis of the present value of all future payment required to be made to such fund under the provisions of these rules on the assumption that all investments are regularly made and the rate of interest as originally estimated is obtained therefrom.
