Section 7 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
7. Officers competent to sanction loans.
(1)According to Sub-rule (1) of Rule 4 the Tahasildar is the primary sanctioning officer. Where the loan necessary to be sanctioned exceeds his financial powers, he shall submit the case record either to the Sub-divisional officer or the Collector with his recommendations and they (the Sub-divisional Officer or the Collector) will pass necessary orders in the case record which should then be returned to the Tahasildar. They need not maintain the Register of Applications in their offices.(2)Where the number of applications is numerous and where it is necessary to sanction loans urgently, the Collector either on his own information or on request by the Sub-divisional Officer should empower other officers to sanction loans to the extent of the limit prescribed for a Tahasildar in exercise of his powers under Sub-rule (2) of Rule 4. The Tahasildar and the Sub-divisional Officer should also furnish proposals to the Collector whenever necessary, but the Tahasildar should invariably move the Collector through the Sub-divisional Officer. The officers so appointed may be deputed from the district or sub-divisional headquarters it would, however, be expedient to prefer officers posted in the Tahsil because they would be more conversant with the area and the people and would not have to return to headquarters after a spell of duty which will be almost inevitable if officers from outside the Tahasil are deputed. Block Development Officers having jurisdiction in the Tahasil should generally be preferred.(3)Where additional officers are empowered to sanction loans, the Collector will indicate the extent to which each such officer will sanction the loans; he may also specify the local area which will be under his jurisdiction for the purpose. The local area may be a Pahchayat or a Village Level Worker's circle, for example.(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.(5)After the disposal of applications the case records along with the Subsidiary Register of Applications should be returned by the officers specially empowered to sanction loans to the Tahasildar who bad forwarded the applications. They should then fill up the Tahasildar's Register of Applications (from Column 7 onwards) with reference to the Subsidiary Registers maintained by them and sign in Column 13 in token of having made the entries. The Subsidiary Registers may then be destroyed.
