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State of Rajasthan - Act

The Rajasthan Grant of Subsidy (On Managerial Staff) to Small Scale Industries Run by Cooperative Societies Rules, 1970

RAJASTHAN
India

The Rajasthan Grant of Subsidy (On Managerial Staff) to Small Scale Industries Run by Cooperative Societies Rules, 1970

Rule THE-RAJASTHAN-GRANT-OF-SUBSIDY-ON-MANAGERIAL-STAFF-TO-SMALL-SCALE-INDUSTRIES-RUN-BY-COOPERATIVE-SOCIETIES-RULES-1970 of 1970

  • Published on 12 March 1970
  • Commenced on 12 March 1970
  • [This is the version of this document from 12 March 1970.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Grant of Subsidy (On Managerial Staff) to Small Scale Industries Run by Cooperative Societies Rules, 1970Published vide Notification F. 28(29), dated 12-3-1970, Published in Rajasthan Gazette Extraordinary Part 4-C(1), dated 20-3-1970G.S.R. 108. - In exercise of the powers conferred by section 8 read with clause (ob) of section 5 of the Rajasthan State Aid to Industries Act, 1961 (Rajasthan Act XXV of 1961), the State Government hereby makes the following rules for regulating the grant of subsidy to small scale Industries run by Co-operative Societies for Managerial Staff engaged by them, namely:-

1. Short title.

- These rules may be called the Rajasthan Grant of subsidy (on Managerial Staff) to small scale industries by Co-operative Societies Rules, 1970.

2. Application.

- These rules shall apply to the grant of subsidy to small scale industries run by co-operative societies for the services of a Manager (Including Technical Manager) engaged by them with a view to organise the affairs of the industry.

3. Definitions.

- (i) "Assistant Director" means Assistant Director of Industries and Civil Supplies and shall include, Project Officer. Rural Industrialisation and District Industries Officer.
(ii)"Co-operative Society" means a society constituted and registered under the Rajasthan Co-operative Societies Act. 1965 (Rajasthan Act 13 of 1965).
(iii)"Director" means Director of Industries and Civil Supplies, Rajasthan, Jaipur and shall include Joint Director of Industries and Civil Supplies, Rajasthan, Jaipur.
(iv)"Manager" means an Office Manager who has received training in Co-operative management in Co-operative training school within the State or outside.
(v)"Subsidy" means financial assistance granted by the Government to enable the small scale industry run by the Co-operative Society to meet the pay and allowances of the Manager/Technical Manager engaged by them.
(iv)"Technical Manager" means a person holding a diploma from a recognised institute in the concerned trade with at least 2 years experience.

4. Application for subsidy.

- A small scale industry run by a Cooperative Society, can within six months from the date of its registration or the date of raising the necessary share capital and/or working capital loan, apply to the Assistant Director concerned for the grant of subsidy in Form I under these rules provided that a recommendation for grant of such subsidy is made by the Assistant Registrar, Co-operative societies concerned.

5. Extent and nature of subsidy.

- The nature of subsidy shall be in the form of cash grant on the pattern given below for enabling the small scale industry run by the Co-operative Society to meet the pay and allowances of the Manager/Technical Manager, on its giving an undertaking in writing in Form 11 to bear its share of expenditure on the pay of the Manager/Technical Manager in the scale of Rs. 200 12 ½ - 250 plus allowances eligible to Rajasthan Government Servants.
S.No. Year State share of subsidy Share of Industry
1. First year 100%  
2. Second year 75% 25%
3. Third year 50% 50%
4. Fourth year 25% 75%
No subsidy would be admissible after the Fourth year and the small scale industry concerned shall have to bear the expenditure for the pay and allowances of the Manager/Technical Manager whose services have to be retained by the small scale industry run by the Co-operative Society for at least three years after the grant of subsidy is discontinued by the Government or some member of the society becomes experienced to carry on the work properly whichever is earlier.

6. Delegation of powers.

- The Director shall grant the aid subject to the condition laid down in Rules 4 and 5 above being fulfilled and availability of funds under appropriate heads.

7. Mode of payment.

- In the first year, the amount of subsidy shall be granted to the small scale industry run by Co-operative Society, with the sanction, while the balance amount found due to the small scale industry as per pattern of assistance laid down in Rule 5 above shall be released to the society, submitting a utilisation certificate authenticated by the Assistant Registrar Co-operative Societies concerned followed by a detailed account of expenditure audited by a Chartered Account in due course.

8. Inspection and Audit.

- The Registrar may authorise Director, Assistant Director, District Industries Officer, Assistant Registrar, and Accountant General, Rajasthan or any other officer to inspect books of Co-operative societies.

9. Misutilisation of subsidy.

- In the event the amount of subsidy is not utilised by the small scale industry run by the Co-operative society for the purpose for which it is granted, the entire amount of grant shall be recovered as an arrears of land revenue in lump sum with interest at 12% per annum from the date of disbursement.Form I(See Rule 4)Form of Application for grant of subsidyForm of application for grant of subsidy (on managerial staff) to small scale industry run by industrial Co-operative Societies. (Please give full information in respect of each item and in case, space is inadequate, separate sheets may be attached as appendix).

1. Name and address of the Society with Tahsil and District.

2. Whether N.E.S./C.D./F.F/P.I./Blocks.

3. Number and date of registration.

4. Membership.

(a)
(i)At the time of registration.
(ii)At the time of submitting loan application.
(b)Number of backward class members, if any.
(c)
(i)Number of artisan members.
(ii)Since how long they are engaged in this industry. also state the experience, if they have any.
(iii)Number of sympathisers or other members, if any.

5. Name of the Industry/ Industries conducted by the Society.

6. Name of Industry for which subsidy is applied for.

7. Number with details regarding salary etc. of the members of staff engaged or to be engaged by the Society.

8. Where does the society propose to work?

9. Is the Industry or business already started by the society, if so, give the date of starting the industry/ and state how the Society is functioning and/ or proposes to function i.e. whether it proposes to work purely as a producer society or whether it proposes to grant loan to its members in cash or in kind and if so, on what terms?

10. Capital already invested in the industry showing separately investment from societies own funds.

11. Loans outstanding with members on the date of Audit. Has any amount from this loan become over-due?

12. Please enclose the balance-sheet of the society as on last audit or 30th June preceding whichever is later and a trial balance as on the date of application giving the following information:-

(a)Share Capital
(b)Reserve Fund.
(c)Building Fund.
(d)Deposits from members.
(e)Profit, if any.
(f)Accumulated loss, if any.

13. Assistance already Received From-

  | Loan Subsidy
(i) Industries Department " "
(ii) Rajasthan Khadi Board " "
(iii) Block authorities " "
(iv) Central Co-operative Bank " "
(v) Any other source " "
Total ..... " "

14. Is there any paid Manager or Secretary of the Society if so, state his experience?

15. (a) Date of last audit and audit classification.

(b)Date upto which the accounts of the Society have been audited.
(c)If the Society is placed in 'C' or 'B' Class, indicate the reasons for the same and state the steps taken to improve the affairs of the society.
(d)Has there been any misappropriation in the Society and if so give the name of persons responsible for the same and the steps taken for recovery of his appropriated amount.

16. Please enclose a copy of the Managing Committee's resolution authorising the Chairman or Secretary of the Committee to apply for them and to receive the amount of subsidy for managerial staff on behalf of the Society.

17. Any other information

Attestation by the InspectorCo-operative Societies. Signature of the memberof Managing Committee.
Signature of the Chairman of the Society.Signature of the Secretary of the Society.The request of the Society for grant of subsidy on Managerial Staff has been examined and it is recommended that subsidy amounting to Rs. ......... on account of the pay of the Manager @ Rs. ..... and allowances @ Rs. ............. p.m. be sanctioned.Registrar Co-operative societies.District Industries OfficerRegional Deputy Director of Industries and Supplies.Form II(See Rule 5)Form of UndertakingI ....................... S/o .............. resident of .............. Tehsil/ District ..... for and on behalf of ........... (Name of Industry) run by the (Co-operative Societies) ..... duly registered under the Rajasthan Co-operative Societies Act, 1965 and applied for grant of subsidy amounting to Rs ..... under the Rajasthan Grant of subsidy, (on managerial staff) to small scale industries run by Co-operative Societies Rules, 1970 to meet the pay and allowances of the Manager who is engaged @ Rs. ........... p.m. in the scale of Rs. 200-12 ½ -250 plus allowances at the prescribed rates. I further promise that the industry run by the (Co-operative Societies) shall utilise the subsidy for the purpose for which it has been granted and shall abide by terms and conditions laid down in the said rules and to bear the societies share of the expenditure on the pay and allowances of the Manager at the following scale from the funds of society meant for the industry:-
  Share of society running the industry.
1st year Nil
2nd year 25%
3rd year 50%
4th year 75%
I further undertake on behalf of the society running the industry that in the event this subsidy or any part thereof if not utilised for the purpose, the unutilised amount shall be refunded to the Government at the close of the financial year during which it is granted; and in case it is granted; and in case it is not refunded to the Government, the entire amount shall be treated as a loan carrying on interest @ 9% p.a. against the industry run by the society and be recovered from the society running the industry as an arrear of Land Revenue.Signature and address.Witness No. 1Witness No. 2OrderThe Scheme of Re-imbursing the Interest payable by cultivators belonging to Scheduled Castes and Scheduled Tribes to the Financial Institutions on Loans taken from them for Construction of news wells or deepening and repairs of old wells.[Order No. J. 5(182), dated 17-7-71, Published in Rajasthan Gazette, Part I-B, dated 29-7-71, page 265(11).]The Governor is pleased to convey approval to the scheme of reimbursing the interest payable by cultivators belonging to Scheduled Castes Scheduled Tribes to the financial institutions like Co-operative Banks, land development Banks and Commercial banks on loans taken from them for construction of new wells or deepening and repairs of old wells. The reimbursement of interest charges by the Government will be subject to the following conditions:-

1. That the loan has been drawn on or after 1-4-70

2. That total holding of the loanee does not exceed 10 acres of unirrigated land. For this purpose, one acre of irrigated land will be treated as equal to 3 acres of unirrigated land.

3. The reimbursement of interest charges by the Government will not be on loans in excess of Rs. 5,000/-

After sanction of the loan from the concerned financing institution, the loanee will apply to the District Probation. A Social Welfare Officer concerned alongwith the certificate from the Revenue Agency regarding his holding and the sanction of the loan from the lending institution. The District Probation & Social Welfare Officer will then reimburse the interest charges of such loan in full either directly to the financial institution or to the individual concerned provided that the loanee produces a certificate that he has not defaulted in repayment of the instalment of loan as fixed by the financial institution.The expenditure will be charged top :-

39. Misc. Social and Dev. Organisation-

Welfare of Scheduled tribes & castes and other Backward classes.
(i)Social Welfare Department.
(ii)Expenditure for the Welfare scheme for Scheduled tribes (Plan exp.)
(iii)Through the Agency of Social Welfare Department.
(iv)Miscellaneous.

4. Expenditure on re-imbursement of interest charges (a new detailed head) and

(v)Schemes for the Welfare of Scheduled castes (Plan exp.)
(vi)Miscellaneous.
(vii)Expenditure on reimbursement of interest charges (a new detailed head).