It will be the duty of the employee who has taken loan or advance under this part of the regulation to see that the construction is done strictly in accordance with the plan which is submitted before the Council along with the application or the plan which is finally approved by the Municipality or other Development Authority. He will also see that the construction is completed within a period of one year or such extended period as may be sanctioned by the Committee from the disbursement of the first instalment of the loan or the advance.
