Section 4 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
4.
(i)The Relief and Rehabilitation Commissioner, Assam may grant loans up to Rs. 5,000. The Deputy Commissioner/Additional Relief and Rehabilitation Commissioner, Assam may grant loans up to the limits of Rs. 3,000 in each case, and Sub-divisional Officers may grant loans up to the limit of Rs. 1,000 in the case of the urban loan and Rs. 500 in the case of rural loans, in each case; provided that the limit of the funds placed at their disposal is not exceeded.(ii)Loans exceeding Rs. 3,000 in each case shall require the sanction of the Relief and Rehabilitation Commissioner.
