Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(10) in The National Award for the Empowerment of Persons with Disabilities Rules, 2013

(10)For best state channelising agency: - (a) The award for the Best State Channelising Agency shall be assessed on the basis of the following criteria:-
SI.No. Criteria Weight
(i) Amount of loan disbursed during previous financial year 25%
(ii) No. of beneficiaries to whom loan released during theprevious financial year. 15%
(iii) Percentage of recovery from the beneficiaries against thedues during the previous financial year 20%
(iv) Percentage of utilization of funds released till the lastfinancial year. 20%
(v) Percentage of repayment of amount due to NHFDC 20%
(b)The award shall be given on the basis of the criteria as quoted above provided the State Channelising Agency crosses the satisfactory level mark fixed for criteria (iii), (iv) & (v) by the Selection Committee.
(c)The applications shall be invited in the prescribed format attached at Annexure-J.