Section 24 in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972
24. Power of Board to consolidate loans.
(1)Notwithstanding anything to the contrary contained in these rules, the Board may consolidate all or any of its loans and for that purpose may invite tenders for a new loan (to be called. "U.P. Avas Evam Vikas Parishad Consolidated Loan, 19...") and invite holders of the Board's debentures to exchange their debentures scrips of such loans.(2)The terms of any such consolidated loan and the form of its scrip and the rates at which exchange into such consolidated loan shall be subject to prior approval of the State Government.(3)The period for extending any such consolidated loan shall not, without the sanction of the State Government extend beyond the farthest date within which any of the loans to be consolidated would otherwise be repayable.(4)The Board shall provide for the repayment of any such consolidated loan by a sinking fund in the manner laid down in rule 20.
