Section 2 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
2. Power to sanction loan.
- The Sub-divisional Officers shall be competent to grant loans for the purpose of purchasing agricultural implements and machineries relating to the Intensive Cultivation Scheme up to a limit of seven thousand and five hundred rupees. All loans exceeding seven thousand and five hundred rupees shall require the sanction of the Collector; provided that loans exceeding fifteen thousand rupees shall require the prior approval of the State Government.
