Section 17(ii) in Gauhati University Loans and Advances Rules, 1959
(ii)The employee taking a house-building advance shall submit to the Treasurer receipts for land revenue, ground rent, Municipal taxes and other public demands, as the case may be, in respect of the mortgaged property within fifteen days of their falling due or within such time as the Treasurer may fix. If the Treasurer finds that such dues have not been paid by the borrower, steps shall be taken to recover the said dues including thereon, if any, from the next monthly pay of the employee concerned for payment to the parties concerned.
