Section 11(1) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(1)If a loan is sanctioned, an agreement in Form 'B' and when the applicants are a body of five or more persons an agreement in Form 'E' annexed hereto shall be executed by the applicant or applicants, as the case may be, and the order prefixed to the said agreement forms shall be signed by the officer granting the loan. In the case of a loan sanctioned to a body of persons a statement showing the sums actually to be given to each individual borrower shall be entered upon the order aforesaid and signed by each of them.
