Section 2(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)On allotment of funds by Government, the Board of Revenue will distribute the allotment among the districts in consideration of their requirements and will also be competent to withdraw partly or wholly, the allotment to a district. The Board may also keep such portion of the allotment as they consider necessary in reserve with them to meet unforeseen necessities or to regulate the expenditure in the districts. The Collector may at their discretion, distribute the amounts allotted to their districts among the several Tahasils within the district and may withdraw wholly or partly, sums allotted to one Tahsil for allotment to any other Tahsil or Tahsils or for keeping a portion of allotment in reserve with them. The Collectors are not obliged to distribute the entire allotment placed at their disposal by the Board of Revenue among the Tahsils and they too may keep a portion of the allotment in reserve with them. The criteria indicated in sub-paragraph (3) of paragraph 1 should be kept in view while making the allotment.
