Section 10 in The Rules for Grant of Interest Free Loans for Construction & Repairing of Houses to Scheduled Castes, Scheduled Tribes and Denotified Tribes and Nomedic Tribes in Rajasthan, 1970
10. Application for.
- Applications in form No. 1 for the grant of loan under these rules shall be made to the Panchayat Samiti/Municipal Board in whose jurisdiction the house is to be constructed. The Panchayat Samiti/Municipal Board shall forward the same alongwith its recommendations, to the District Probation & Social Welfare Officer who after scrutiny, will forward the same to the sanctioning authority i.e. Director, Social Welfare Department.
