Section 2 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
2. Allotment of funds.
(1)On allotment of funds by Government, the Board of Revenue will distribute the allotment among the districts in consideration of their requirements and will also be competent to withdraw partly or wholly, the allotment to a district. The Board may also keep such portion of the allotment as they consider necessary in reserve with them to meet unforeseen necessities or to regulate the expenditure in the districts. The Collector may at their discretion, distribute the amounts allotted to their districts among the several Tahasils within the district and may withdraw wholly or partly, sums allotted to one Tahsil for allotment to any other Tahsil or Tahsils or for keeping a portion of allotment in reserve with them. The Collectors are not obliged to distribute the entire allotment placed at their disposal by the Board of Revenue among the Tahsils and they too may keep a portion of the allotment in reserve with them. The criteria indicated in sub-paragraph (3) of paragraph 1 should be kept in view while making the allotment.(2)The expenditure in each district must be kept within the amount allotted and no expenditure should be incurred in excess without a specific grant. Should additional grant be required, it should be immediately applied for.(3)The allotment to different districts made from time to time by the Board of Revenue and to the different Tahsils within the district by the Collectors should be intimated to the Registrar of Co-operative Societies, Orissa and the Director of Agriculture by the allotting authorities concerned.(4)Any saving should be surrendered by the due date.Chapter-II Receipt and disposal of applications for loans
