Section 8(3) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(3)When the applicants are a body of five or more co-villagers who bind themselves jointly and severally to Government for the payment of the amount, their personal security may be accepted, provided they execute a bond in Form 'E' annexed to these rules :Provided that in the Case of a Co-operative Farming Society, it may incur loan against the general assets of the society on execution of the bond in Form E-1 annexed to these rules.
