(ii)The employee shall on receipt of the 50% of the sanctioned loan or advance get the conveyance of the building or the flat completed as early as possible and shall file with in a month from the date of the conveyance a certified copy of the sale deed and shall undertake ,to file the Original sale deed as this is received from the office of the Sub-Registrar. He shall also within a fortnight of the date of conveyance whether executive in favour of the Council of title deed of the building or the flat as the case may be, as security for repayment of the loan of advance with interest.
