Section 3 in The Bihar State Aid to Industries Rules, 1959
3. Delegation of the power under Section 4 to give State Aid.
- [(1) The power to give State aid in the forms specified in clauses (a), (b), (c), (g) and (h) of Section 3 may be delegated to Secretaries to Government, the Director of Industries, Additional Director of Industries, Joint Director of Industries, Deputy Director of Industries, the Bihar State Financial Corporation, District Magistrate, Additional District Magistrates, District Development Officer, Project Executive Officer, Community Project Officer (Industries), Sub-Divisional Magistrates, Block Development Officers, Special Officers, Development Officers incharge of Ancillary Industrial Areas or District Industries Officers and Managing Directors of Industrial Area Development Authority subject to the following conditions or restrictions:(a)No loan for a period longer than ten years shall be granted without the special sanction of the State Government;(b)The rate of interest shall be fixed in accordance with the instructions of the State Government issued in this regard from time to time; and(c)Only such security shall be taken as is laid down in the Act and these rules by a mortgage of the properties including collateral security offered in cases when such security is required.](2)The power to give State aid in the form of payment of a subsidy under clause (f) of Section 3 may be delegated to the Secretaries to Government, Director of Industries, Additional Director of Industries, the District Magistrates, Sub-Divisional Magistrates and Project Executive Officers.(3)Every Government notification delegating powers shall specify the maximum monetary limit of the delegation.(4)In case of aid granted under clause (f) of Section 3, the Director or the authority granting the aid shall, within one year or any shorter period allowed by him, satisfy himself that the subsidy has been spent for the purpose for which it was paid.
