Section 28(1) in The Khadi and Village Industries Commission Rules, 2006
(1)After the budget relating to the Commission has been approved by the Government, and after due appropriation has been made by Parliament by law in this behalf, the Government will place the funds at the disposal of the Commission under the following heads, namely,-(a)Khadi Industries;(b)Khadi Industries (Science and Technology);(c)Interest Subsidies - Khadi;(d)Village Industries;(e)Village Industries (Science and Technology);(f)Interest Subsidies - Village Industries;(g)Rural Employment Generation Programme;(h)Khadi Loan;(i)Village Industries Loan;(j)Scheme of Fund for Regeneration of Traditional Industries; and(k)Administrative Expenses.
