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State of Rajasthan - Section
Section 11 in The State Capital Investment Subsidy Scheme for New Industries, 1990
11.
The Capital Investment subsidy will be sanctioned by a District Level Committee in case of a Small Scale Industrial unit [having eligible fixed capital investments below Rs. 25.00 lacs] [ Inserted by Notification dated 4-1-1991, Rajasthan Gazeted Part 4-C, dated 2-5-1991, page 24.] and a State Level Committee [in all other cases] [ Substituted by Notification dated 4-1-1991 Rajasthan Gazeted Part 4-C, dated 2-5-1991, page 24.]| (a) Secretary to the Government Industries Department. | Chairman |
| (b) Chairman-cum-Managing Director RIICO, or hisrepresentative not below the rank of an Executive Director. | Member |
| (c) Chairman-cum-Managing Director RFC or his representativenot below the rank of an Executive Director | Member |
| (d) Secretary to the Government Finance Department or hisrepresentative not below the rank of a Deputy Secretary. | Member |
| (e) Director Industries-Secretary | Member |
| (a) Collector of the District | Chairman |
| (b) Representative of RFC | Member |
| (c) Treasury Officer | Member |
| (d) General Manager, DIC | Member Secretary |