Section 5(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(1)Nominal members of the co-operative societies are eligible to the grant of loan under these rules. Loans under these rules should, therefore, be restricted to those who are not members of cooperative societies dealing with the supply of chemical fertilizers on credit. For facilitating verification of the applications for loans, the Block Development Officers should make available a list of nominal members and members of co-operative societies within their jurisdiction to the Tahasildars concerned. Other methods of verification, such as, consultation with the records of the co-operative societies concerned, would be equally useful and the Block Development Officers should ensure that verification is not handicapped for want of information.
