Section 6A in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
6A. [
(1)All funds for the grant of agricultural loans, or for the Grow More Food Campaign or for the relief of distress, provided in the budgets of the Agriculture Department, the Community Development Department, the Social Welfare Department, the Famine Department or any other Department shall be placed at the disposal of the Collector by the departments concerned by the 8th of April every year, and the Collector shall grant loans [but] [Corrected by Corrigendum No. F.3(13) Rev. II/53. dated 8-8-58. published in Rajasthan Gazette, Part IV-D, dated 4-9-58.] of such funds in the same manner as loans granted from the allotment for Tagavi loans in the Revenue Department budget.] [Inserted-Ibid.](2)Any sums that may become available during the course of the year for distribution as Agricultural loans, shall also be similarly placed at the disposal of the Collector as soon as these become available.
