Section 36 in Rajasthan Agricultural Loans (Taqavi) Rules, 1958
36. Order regarding giant of loans.
- When the disbursing officer has decided what loans shall be grated to what persons, and in what instalment, repayment shall be required he shall draw up formal orders as follows—(a)in Form III for individual borrowers of loans of Class II.(b)in Form IV for such persons as undertake joint responsibility for the repayment of the loan of Class II granted to them severally.(c)in Form V for all kinds of Class I loans, whether granted on several or joint responsibility.
