Section 25 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
25.
(1)[Renumbered by Notification No. F. 3(13) Rev./11/53. dated 11-6-58, published in Rajasthan Gazette. Part IV-C, dated 31-7- 58.] When enquiries have been completed, the officer to whom the application has been presented shall either pass orders himself or shall forward the papers with his recommendation to the officer empowered to grant the loan.[2] [Inserted by Notification No. F. 3(13) Rev./II/53, dated 11-6- 58, published in Rajasthan Gazette, Part IV-C, dated 31-7-58.] If the grant of loan is in the power of the Tehsildar or the Block Development Officer, himself he shall advance on the spot such instalments there of as he deems necessary. If the grant of loan requires the sanction of the next higher authority, the Tehsildar, or the Block Development Officer should grant one instalment on the spot and thereafter submit the papers for sanction to his superior authority. In case the competent authority for granting such loan be the Collector or some other higher authority, the Tehsildar or the Block Development Officer, should report to the Sub-divisional Officer, who irrespective of the competency of the Officer granting the loan, may order payment of one instalment after satisfying himself of the necessity or otherwise of the loan, and then refer the case to the proper authority]
