Section 39(2) in The Punjab State Aid to Industries Rules, 1936
(2)On the basis of thee above application and the certificates, and after such inquiry as the Director may deem necessary the claim of the eligible unit for grant of interest-fee loan shall be finally determined and sanctioned by the competent authorities as enumerated in rule 5(2) of Chapter I of these Rules. The amount shall be disbursed to the eligible unit after it has executed an agreement in Form 'X'.
