Section 41 in The National Capital Region Planning Board Rules, 1985
41. Loan agreement.
- In the case of loans to local authorities, urban development authorities, housing boards and such other authorities other than the State Governments and the Union territory administration, a loan agreement specifying all the terms and conditions shall be executed. A clause shall invariably be inserted in all such agreements enabling the Board at any time to call for accounts of the applicants relating to any accounting year with power to depute an officer specially authorised for this purpose to inspect the applicant's books, if necessary.
