Section 2(d) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000
(d)"financial assistance" means any financial assistance rendered,-(i)for the purposes of vocational or technical training; or(ii)for the construction of residential buildings; or(iii)for providing drinking water, kuhl or pipe line; or(iv)for the development of animal husbandry, agriculture or horticulture; or(v)for the establishing, expanding, modernising, renovating or running any village or cottage industry, industrial undertaking or agro industry; or(vi)for purposes of any other kind of planned development; or(vii)for relief against distress; or(viii)for loans under the National Loans Scholarship Scheme; or(ix)for professional/specialised training, as may be notified, in the Official Gazette, by the State Government, in relation to which scholarship/stipend is paid out of the public funds and is imparted by the institutions of the State Government;
