Section 26(13) in The Sugar Development Fund Rules, 1983
(13)(a)A monitoring agency, nominated by the Central Government, shall, carry out periodic reviews of the operation and financial performance, including its cash flow, and progress of the undertaking regarding implementation of the rehabilitation scheme.(b)The monitoring agency shall, from time to time, with the approval of the Central Government, advise the undertaking to take corrective steps to' ensure that projected parameters of the scheme are met.
