Section 18 in The Sugar Development Fund Rules, 1983
18.
(1)The Central Government may, after consultation with the Committee, authorise payment of grants to established institutions connected with the sugar industry for carrying out research aimed at the promotion and development of any aspect of sugar industry;Provided that only such research schemes shall be considered for grant as are recommended by [the sub committee for Grant-in-aid for Research project constituted under the Committee through an order to be issued by the Central Government.] [Substituted by Notification No. G.S.R. 23 (E), dated 13.1.2016 (w.e.f. 27.9.1983).][Second proviso (Omitted)] [Omitted vide GSR 551(E) dated 6.5.88] ['Provided further that disbursement of grant authorised under this rule shall be made through the said Development Council for Sugar Industry]'](2)Payment of grants shall be subject to the provisions contained in the Schedule.
