Section 4 in The Orissa Fertilizers Loans Rules, 1965
4. Officers competent to sanction loans.
(1)Subject to the availability of funds, the Collector shall be competent to sanction Rs. 500, the Sub-divisional Officer Rs.300 and the Tahasildar Rs. 200 in each case.(2)The Collector may empower, for specified areas, Gazetted Officers not being below the rank of a Sub-Deputy Collector to sanction loans under the rules and such officers shall thereupon be competent to sanction loans to the extent of the limit prescribed for a Tahasildar.
