Section 9 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
9. Nomination of enquiring officers.
- As the Village Level Workers are closely associated with the agricultural efforts of the cultivators they may generally be nominated under Sub-rule (1) of Rule 11 to conduct enquiries into the applications for loans. The enquiry should primarily relate to adequacy of the securities offered and verification of encumbrances thereon. The Village Level Worker does not have land records and it must be ensured that he has reasonable access to land records which would be available with Revenue Inspector.Any instance of non co-operation between the Village Level Worker and the Revenue Inspector should be severally dealt with. It may be desirable to arrange the verification of land records in the Tahasil Office where the Revenue Inspectors and the Village Level Workers can meet and expedite verification under the supervision of the Revenue Supervisor and the Tahasildar. The Tahasildar and the Officer sanctioning the loans should also make arrangements for verification of encumbrances in accordance with instructions in paragraph 16.
