Section 11 in Rajasthan Agricultural Loans Act, 1956
11. Power to make rules.
- The State Government may, from time to time, by notification in the Official Gazette, make rules consistent with this Act to provide for the following matters, namely :(a)the manner of making applications for loans;(b)the.officers by whom loans may be granted;(c)the manner of conducting enquiries relative to applications for loans and powers to be exercised by officers conducting those enquiries;(d)the nature of the security to be taken for the due application and repayment of the money, the rate of interest at which, and the conditions under which, loans may be granted and the manner and time of granting loans;(e)the inspection of works for which loans have been granted;(f)the instalments by which, and the mode in which, loans, the interest to be charged on them and the costs incurred in the making thereof, shall be paid;(g)the manner of keeping and auditing the accounts of the expenditure of loans and of the payments in respect of the same;(h)all matters which may be or are required to be prescribed or in respect of which rules may he made or required to be made under any provisions of this Act; and(i)all other matters pertaining to the working of the Act,
