Section 7 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
7.
Every application shall be accompanied by two certificates of good character from respectable persons of the locality where the borrower lives, together with the names of two respectable persons who are prepared to stand surety for the amount of loan to be granted to the borrower. At the time of granting the loan the Controlling Authority shall cause to be executive from the borrower a bond in Form No. 2 if the loan is for the purpose of clause (a), (c) or (e) or a mortgage deem in Form No. 5 if the loan is for the purpose of clause (b) and a bond from the sureties in Form No. 3.
