Section 7(4) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(4)In cases when an officer other than the Tahsildar is empowered to sanction loans, the Tahsildar concerned should forward the applications in respect of areas for which the officer is competent to sanction loans to that officer after registration of the applications in the Register of Applications and starting case records in the manner indicated in paragraph 8. Receipt from the officer to whom the applications are forwarded should be obtained in Column 6 of the Register. That officer shall also maintain a Subsidiary Register of Applications in which, naturally, Columns 5 and 6 need not be filled up.
