Section 6 in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
6. Consideration application.
(1)In considering an application for a loan, the officer competent to sanction the loan shall decide in consultation with the Agriculture Department-(a)whether the proposed loan satisfies the conditions of Sub-section (1) of Section 4 of the Agriculturists' Loans Act, 1884 (hereinafter referred to as "the said Act");(b)whether the need for the implements or machinery is established;(c)whether the security is sufficient;(d)what amount should be advanced; and(e)subject to the provisions of any rules in this behalf, what period is to be allowed before repayment is to commence :Provided that in considering an application for loan from a Co-operative Farming Society, the officer competent to sanction the loan shall consult with the Special Officer, Co-operative Farming of the Co-operative Department on the points specified in Clauses (b), (d) and (e) above in addition to consulting Agriculture Department.(2)In deciding the points mentioned in (b), (d) and (e) above, the officer competent to sanction the loan shall have regard to the pecuniary circumstances of the borrower.
