Section 7(2) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(2)Where the number of applications is numerous and where it is necessary to sanction loans urgently, the Collector either on his own information or on request by the Sub-divisional Officer should empower other officers to sanction loans to the extent of the limit prescribed for a Tahasildar in exercise of his powers under Sub-rule (2) of Rule 4. The Tahasildar and the Sub-divisional Officer should also furnish proposals to the Collector whenever necessary, but the Tahasildar should invariably move the Collector through the Sub-divisional Officer. The officers so appointed may be deputed from the district or sub-divisional headquarters it would, however, be expedient to prefer officers posted in the Tahsil because they would be more conversant with the area and the people and would not have to return to headquarters after a spell of duty which will be almost inevitable if officers from outside the Tahasil are deputed. Block Development Officers having jurisdiction in the Tahasil should generally be preferred.
