Section 14 in Gauhati University Loans and Advances Rules, 1959
14.
Subject to the provisions of Rule 13, supplementary advance for the same house may, however, be granted in the following cases :(i)if the cost of the work bona fide under- estimated at the time of submission of plants and estimates ;(ii)if the University could not grant the full amount admissible to the employee concerned due to shortage of funds.
