Section 8 in The Bihar State Aid to Industries Rules, 1959
8. Disposal of objections.
- The Director shall place the application together with the objection referred to in Rule 7, other than an application for the disposal of which power has been delegated under Section 4, before the Board of Industries for its advice and if, notwithstanding such objection, the Board of Industries recommends that the aid be granted, he shall submit the case to the State Government for orders. The orders of the State Government on every such objection shall be published in the Gazette.
