Section 27 in Regulations For The Disbursement of Loans Under The Low Income Group Housing Scheme, 1968
27.
The applicant shall maintain a regular, accurate, separate and complete account of all expenses incurred and materials purchased in connection with the construction of the said house, and shall furnish such returns and information as may . be required by the Parishad from time to time and shall allow any person or persons authorised by the Parishad to inspect the building under construction and the building materials and stock built or purchased with the aid of the loan advanced to him.
