Section 23(7) in The Sugar Development Fund Rules, 1983
(7)(i)All applications made under sub-rule (6) shall first be placed before the sub-committee constituted by the Committee for this purpose.(ii)The Member Secretary of the Committee, who shall be the convener of the sub-committee, shall call a meeting of the sub-committee at least once in every month, provided that in a month in which the Committee has received no application, it shall not be necessary to hold the meeting.(iii)The sub-committee shall consider the application and all other relevant factors and give its recommendation for the consideration of the Committee in its next meeting.
