Section 11 in The Assam Displaced Persons (Rehabilitation Loans) Rules, 1954
11.
(i)The Sub-divisional Officer in cases of sums up to Rs. 1,000 and the Deputy Commissioner/Additional Relief and Rehabilitation Commissioner, Assam in other cases shall disburse the amount of the sanctioned loan to the loanee.(ii)The officer disbursing the loan shall ensure that-(a)the amount is disbursed to the actual payee ;(b)the loan bond in the proper form has been obtained and kept in proper custody;(c)the name of the identifier of the payee or the fact that the officer personally knows the payee is recorded on the loan bond; and(d)the necessary note has been kept for watching recoveries from the loanee.
