The U.P. Avas Evam Vikas Parishad (Agreement For Recovery of Rent Through Deduction From Salary or Wages) Rules, 1967

Published vide Notification No. 540-H/XXXVII-16(IX)-15-66, dated 18th March, 1967, published in U.P. Gazette, Part I-Ka, dated March 25, 1967, p. 473.

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In exercise of the powers under clause (11) of sub-section (2) of section 94 of the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 (U.P. Act. No. I of 1966), the Governor of Uttar Pradesh is pleased to make the following rules relating to form of agreement under section 71 of the said Adhiniyam.

Short title and commencement.- (1) These rules may be called the U.P. Avas Evam Vikas Parishad (Agreement for Recovery of Rent through Deduction from Salary or Wages ) Rules, 1967.

(2) They shall come into force with effect from the date of their publication in the official Gazette.

Definition.- In these Rules unless there is anything repugnant to the subject or context.-

"Act" means the Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965.

Agreement for recovery of rents. - A person employed by the State Government or a local authority or in a factory or industrial establishment, who has been allotted a Board's premises, shall execute an agreement in favour of the Board in the form prescribed below for recovery of rent through deduction from his' salary or wages, as the case may be:

Agreement

Where as the U.P. Avas Evam Vikas Parishad (hereinafter referred to as the Parishad) has videParishad's allotment order no...............dated....... . allotted to me with effect from.................the Parishad's premises being, House/Flat/Tenement no................situated at...................;

And whereas I, the undersigned, have accepted the allotment and have agreed to abide by all the terms and conditions regarding the tenancy of the aforesaid premises including payment of the monthly rent of Rs.................per mensem with effect from the date mentioned above by the.................day of every month;

Now therefore, I, the undersigned, hereby agree and authorise my employer; [viz]..................to deduct every month from the salary or wages payable to me the rent aforesaid in respect of the said premises and also whenever required by the Parishad in writing any arrears of rent, and to pay the amount so deducted to the Parishad in satisfaction of the rent due from me in respect of the said premises :

Signature of the tenant................................................

Name (in block latters) ...........................................

Designation.......................................................

Complete official address............................................

Permanent address...................................................

Present pay........................................................

Scale of Pay........................................................

Allowances.........................................................

Accepted on behalf of the employer, viz :

Signature of the employer.............................................

Designation ........................................................

Address...........................................................