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State of Rajasthan - Section

Section 14 in Low Income Group Housing Instructions the Government of Rajasthan

14. (a) In case a loan is sanctioned for you will you be able to offer a surety who will be required to execute a bond in favour of Government, to be responsible for the payment of the loan and interest in the event of default by you ----------

(b)If so particulars of the surety--------
Name--------- Address -----------
Occupation -----------  
(Note- if you are able to offer a surety, you will receive the loan sanctioned in 3 instalments, viz. 20% when you have obtained a plot. 50% when the house gets to plinth level; and 30% when the house gets to roof level. If you are not able to offer a surety, you will get 50% when the house is built to plinth level, and 50% at roof level.)I certify that the above information is correct.Date-----------_____________SignatureCertificate of Authenticity(This Certificate has to be signed by an M.P., M.L.A. of your town, or by a Gazetted Officer posted in the district.)I (name) (address) certify that-(name of applicant)---------------------------------------------------is personally-known to me and that to the best of my knowledge and belief, the statements made in this application are correct.__________Signature of AttestedDate -------------------Address------------For use in Office onlyDate on which applicant has-been asked to expect an answer------------Serial No. of Application in Register LIGH 2----------Recommendation of Scrutiny Officer and P.W.D. Officer :-We have taken into consideration---------------
(a)the income of the applicant-------------
(b)his need for a house-------------
(c)the position regarding his having a plot for construction-
(d)the size and suitability of the house he proposes to construct and its likely cost--------------
(e)his position regarding other loans and ability to pay------
(f)the relative priority to be given to the applicant---------
(g)(any other facts or impressions)------------and recommended a loan of Rs.---------
The applicant is classed as---------__________Signature of Scrutiny Officer.__________Signature of P.W.D. OfficerDate-------------Orders of the Collector__________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________Signature of the Collector.Date_________Form Ligh 1.(For use in Office only.)Applicant's name---------------Serial No. of Application in Register LIGH 2-----------You should expect reply at this Office on-----------Date-----------_____________Signature of Receiving clerk.Form Ligh 2Low income Housing Scheme History of applications up to grant of final instalment of a loan
S. No. of application Name of applicant Address Date given for answer.
1 2 3 4
       
ROUND 1 ROUND 2 ROUND 3
Date answer given Receipt of agreement and connected documents Sanction of 1stinstalment
Date Details Date Details
5 6 7
     
ROUND 1 ROUND 2 Remarks
Sanction of 2ndinstalment Sanction of final instalment
Date Details Date Details
5 6 7
     
Form Ligh 2-ALow Income Group Housing Scheme-Rough Estimate of LoansIncome Group..............................
Reference No. Application Class of Loan and Amount Recommended by the HeadQuarters and P.W.D. Officers Remarks
A B C D
1 2 3 4 5 6
  Rs. Rs. Rs. Rs.  
Form Ligh 3___________OfficeDate_____________Low Income Group Housing Scheme Preliminary Sanction of Loan.Reference No. of application (to be quoted in all future correspondence)._______________To,________________