Section 11 in The Orissa Fertilizers Loans Rules, 1965
11. Enquiry.
(1)As soon as may be after the receipt of the application. The Tahasildar or any other officer empowered by the Collector under Sub-rule (2) of Rule 4 shall conduct an enquiry to verify the particulars mentioned in the application; provided that the Tahsildar or such officer may nominate any non-gazetted officer not below the rank of a Revenue Inspector to conduct enquiries under his supervision and control.(2)Particular care shall be taken to ascertain the encumbrances on the land offered as security.(3)Any officer conducting the enquiry shall record his findings on-(i)whether the need for fertilizers is established;(ii)whether the security offered is sufficient; and(iii)the amount that, in his opinion, should be advanced.
