Section 13A in The Bihar State Aid to Industries Rules, 1959
13A. [ Delegation of the power under Section 12 (2) to terminate State Aid. [Substituted by G.S.R. 12 dated 26th July, 1973.]
- The power to terminate State Aid under sub-section (1) of Section 12 may be delegated to Secretaries to Government, Director of Industries, Additional Director of Industries, Joint Director of Industries, Deputy Director of Industries, the Bihar State Financial Corporation, District Magistrate, Additional District Magistrate, District Development Officer, Project Executive Officers, Community Project Officers (Industries), Sub-Divisional Magistrates, Block Development Officers, Special Officers, Development Officers, Officers-in-Charge of Ancillary Industrial Areas or District Industries Officers, Managing Directors of Industrial Area Development Authority in respect of such aid as they are authorised to give under powers delegated under Section 4.] [Substituted by G.S.R. No. 12 dated 26th July, 1973.](a)[ Project Executive Officer, Community Project Officer (Industrial), Sub-Divisional Magistrates, Block Development Officers and District Industries Officers to the District Magistrates; [Substituted by G.S.R. 12 dated 26th July, 1973.](b)Joint Director of Industries, Deputy Director of Industries, Additional District Magistrates, District Development Officers, Special Officers, Development Offices and Officers-in-Charge of Ancillary Area to the Director of Industries; and(c)Secretaries to Government, Director of Industries, Additional Director of Industries, Bihar State Financial Corporation, District Magistrate and Managing Director of Industrial Area Development Authority to the State Government in the Department of Industries and Technics Education.]
