Section 15 in The Maharashtra Khadi and Village Industries Rules, 1970
15. Powers to sanction grants and subsidies.
(1)The Board shall disburse grants and subsidies in accordance with and at rates and on terms sanctioned by the State Government or the Commission in respect of each industry, from time to time, from the funds made available by the StateGovernment or the Commission, as the case may be.(2)Grants and subsidies shall be paid only to -(a)a society registered or deemed to be registered under the Societies Registration Act, 1860 (21 of 1860);(b)a co-operative society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960 ([Maharashtra XXIV of 1961] [Substituted by G. N. of 24.3.1970.]);(c)(a)Zilla Parishad, Panchayat Samiti or Village Panchayat constituted under any law in force in the State;(d)an authority constituted under any law in force in the State in relation to Bhoodan or Gramdan',(e)a Trust created for public purposes of a charitable or religious nature;(f)any other individual, authority or body in accordance with the approved pattern and within the ceiling prescribed by the Commission or the Government.Explanation 1. - "Individual" means an artisan or any other worker undertaking activities falling under the purview of the Board and for which grants and subsidies arc given.Explanation 2. - "Approved pattern" means the several patterns of assistance which the Patterns Committees appointed by the Khadi and Village Industries Commission had recommended and which the Commission had accepted and which are published in the book "Patterns of Assistance" by the Director of Publicity of the said Commission.
