Section 33 in The Khadi and Village Industries Commission Rules, 2006
33. Power to grant loans.
(1)The Commission shall grant loans in accordance with the provisions of the loan rules for khadi and village industries made by the Government from time to time, and in accordance with and at rates and on terms sanctioned by the Government in respect of each industry from time to time.(2)The Commission shall not be competent to modify, amend or otherwise vary the provision of the loan rules.(3)The Government may, on its own initiative or on the recommendation of the Commission, modify or amend the loan rules. The modification or amendment will have effect from the date it is made by the Government.
