Section 12 in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
12. Fixed dates for disposal of applications for loans for different Panchayats.
(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.(2)The Revenue Inspectors and the Village Level Workers should ascertain the dates on which loans are to be sanctioned for villages comprised in different Panchayats and give intimation to the applicants concerned to attend the office of the sanctioning authority on these dates for execution of bonds and receipt of permits.
