Section 7(1) in The Sugar Development Fund Rules, 1983
(1)The Committee shall consider from time to time applications received for purposes covered under "[rule 16A, 17, 17A, 18, 18A, 20, 21,22 and 23] [Substituted vide GSR 67(E) dated 29.1.03 for rules 16, 17,18 and 18A.] for payment of loan assistance and grants and such other matters as may be referred to it by the Central Government;Provided that in the case of any reference made by the Central Government, the Committee shall make its recommendations within two months from the date they are referred to it.
