Section 29(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
(1)Whenever the Board resolves to raise a loan under rule 3 the proposal with regard to the same shall be submitted with the following particulars to the State Government for approval:(i)the purpose of the loan in case the loan is required for the execution of any work, the copies of duly approved schemes of projects, the firm estimated cost of the scheme or project, the other sources to meet the cost and its anticipated financial return shall also be included;(ii)the amount proposed to be borrowed;(iii)the security proposed to be offered for raising the loan;(iv)the date or dates on which the loan as a whole or instalments thereof are to be received;(v)the rate of interest of the loan;(vi)the period of loan and the method of its repayment;(vii)the manner in which the loan is to be raised, that is to say, whether by issue of debentures or from the open market or Banks;(viii)the statement of cash assets and liabilities on March 31, of the previous three closed years duly certified as correct by the Accountant General, U.P.;(ix)a copy of the accounts of the Board for the previous three years as certified by the Accountant General, U.P., under sub-section (4) of section 63 of the Act together with the annual audit report thereon;(x)a copy of the annual statement prepared by trustees under rule 23 and published in the Gazette,(xi)A statement showing -(a)the loans borrowed in previous years for which the Board is liable and which have not been completely repaid before the commencement of the year, with particulars of the amount outstanding at the commencement of the year, the date of borrowing and the annual loan charges;(b)the loans obtained by the Board in the year with particulars as to the amount and the date of borrowing and the annual loan charges;(c)in the case of every loan for which sinking fund is maintained the amount of accumulation in the sinking fund at the close of the year showing separately the amount to the credit of the fund in the year;(d)the loans repaid in the year and, in the case of the loans repaid in instalments or by the annual drawings, the amounts repaid in the year, and the balance due at the close of the year;(e)the particulars of securities in which the sinking funds have been invested of reserved therefor.
