Section 12(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)The Tahasildar or any other officer authorised to sanction the loan should earmark specific dates for different Panchayat areas within his jurisdiction for disposal of loan applications so that it may be convenient for the applicants attend office on those dates to enquire about their applications for loans, execute necessary bonds and receive permits in case the loan applied for is sanctioned. Wide publicity should be given to the dates set apart for different Panchayat areas.
