Section 7(5) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965
(5)After the disposal of applications the case records along with the Subsidiary Register of Applications should be returned by the officers specially empowered to sanction loans to the Tahasildar who bad forwarded the applications. They should then fill up the Tahasildar's Register of Applications (from Column 7 onwards) with reference to the Subsidiary Registers maintained by them and sign in Column 13 in token of having made the entries. The Subsidiary Registers may then be destroyed.
