Section 42 in The Orissa Bhoodan and Gramdan Rules, 1972
42. Disbursement of gifts.
(1)Gifts made by the Samiti under Rule 5 shall be disbursed by the Administrative Officer at convenient centres only after the grantee executes a bond with surety or sureties in Form XXI to his satisfaction and furnishes a receipt, duly stamped, where necessary.(2)The money required for disbursement during a tour, shall be drawn by the Administrative Officer, from the fund of the Samiti as an advance with the prior approval of the Secretary and disbursed to the grantees according to the programme approved by the Samiti on proper identification with the help of the Bhoodan Nivedak concerned.(3)Account of such advances shall be maintained in Form XXII.
