Section 7(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)According to Sub-rule (1) of Rule 4 the Tahasildar is the primary sanctioning officer. Where the loan necessary to be sanctioned exceeds his financial powers, he shall submit the case record either to the Sub-divisional officer or the Collector with his recommendations and they (the Sub-divisional Officer or the Collector) will pass necessary orders in the case record which should then be returned to the Tahasildar. They need not maintain the Register of Applications in their offices.
