Section 6B in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
6B.
The Tehsil Taqavi Distribution Committee, the Block Advisory Committee and the District Development committee shall lay down the policy and give general directions as to how the funds placed at the disposal of the collector for the grant of loans under rule 6-A or other wise are to be utilised by the Tehsildar or the Block Development Officer as the case may be. The Committees may, if they deem fit, specify the Patwar Circles, the group of villages or individual village in which the sums are to be utilised, as well as the purpose for which such funds are to be used, such as bunding digging of new wells, etc. Such instructions may be given on receipt of reports of the general trend of the demand for Taqavi loans made to such Committees by the Tehsildar or the Block Development Officer reports of scarcity or other natural calamities, as well as after consideration of the interest taken and efforts made by the people towards increasing the produce.
