(2)The Drawing and Disbursing Officer of a loan sanctioned by the State Government to a Grama Sasan, shall-(a)intimate [the Director of the Grama Panchayats and the Block Development Officer] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] the date of drawal of the loan amount with the relevant T.V. No. and the date of disbursement of the same to Grama Sasan, in the first week of the month during which the loan amount is drawn and disbursed;(b)[furnish the Director of Grama Panchayats] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] at the end of every quarter of each year full particulars of loan sanctioned and disbursed to the Grama Sasan of his area and the recoveries of principal and interest in respect of such loan, in such form and in such manner as may be directed by the Director of Grama Panchayats from time to time.
