Section 1(4) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(4)The scheme being related to the agricultural programme of the area, it is necessary that there is complete co-ordination among sanctioning authority, the co-operative societies and personnel of the Community Development, Co-operation and Agriculture Departments. The Collector and the Sub-divisional Officer will be responsible to ensure co-ordination. The assistance of cooperative societies and personnel of the other departments would generally relate to-(a)selection of areas where sanction of fertilizer loans would be useful;(b)assisting the cultivator in filling up the application form, particularly against items 2 and 3 of this form;(c)collection of applications and arrangements in consultation with the sanctioning authorities for sanction of loans and execution of agreements/bonds on specific dates for whole villages; and(d)adequate supply of fertilizers to co-operative societies and arrangements for expeditious delivery to loanees, despatch of the triplicate copies of the permits to respective Tahasildars along with demand lists and maintenance of proper account by the societies.The last function may in fact involve extending to the cooperative societies material assistance of different types, arrangement of transport, assistance in accounting, etc., and such assistance should ungrudgingly be extended to the extent possible at least till the cooperative societies are capable of attending to the tasks themselves.
