Section 48 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002
48. Repayment of loans.
- Loans granted to the Panchayat Samiti by the State Government shall be the first charge on the fund and the Panchayat Samiti shall make payment in instalments and interest, if any, regularly on the due dates failing which the State Government may adjust the amount due, out of the grant-in-aid payable to if or take other suitable steps to recover the money.
