Section 2 in The Punjab State Aid to Industries Rules, 1936
2. Appointment of member elected by the Chamber of Commerce.
- In the case of appointments to be made under clauses [ - ] [Omitted by Punjab Government notification No. G.S.R. 98/P.A.5/35/S.46/Amd. (7)/66, dated 22nd April, 1966.] (f) and (g) of sub-section (1) of section 3 of the Act, the Secretary of the Board of Industries shall call on the Secretaries of the Chambers concerned to submit the name of the member who has been elected to represent the Chamber at the Board. [Sections (2) and 46(2)(a)][3. Travelling Allowance. - For attending meetings of the Board [or work connected with the function of the Board] [Substituted by Punjab Government notification No. 3199-1 & C-51/1456, dated 10-3-1981.] the member of the Board or of its Sub-Committee, including co- opted members, who are not Government Servants and who do not ordinarily reside at the headquarters of Government, shall be paid travelling allowance and halting allowance at the rate fixed for Government servants of Grade-I, drawing pay not exceeding Rs. 1,500/-. Government servants will, however, draw travelling and daily allowance admissible to officers of their grade under the rules in force] :[Provided that the members of the Legislative Assembly and Legislative Council will draw travelling allowance and halting allowance, as admissible under the Punjab Legislative Assembly (Allowances of Members) Act, 1942, and the Punjab Legislative Council (Allowances of Members) Act, 1952 and the rules made thereunder, as the case may be.] [Proviso added by Punjab Government Notification No. 3144-4DBCB- 61/29852, dated 25-1-1962.][4. Application for State Aid. - (a) Loans and supply of machinery on hire purchase system. - An application for a loan by an individual or a firm, co-operative society or company, shall be submitted to the Director of Industries, Punjab, on the prescribed form 'A' appended to these rules and shall contain a declaration signed by the applicant and in case of a Firm, Co-operative Society or Company by an authorised partner of a Firm, the Chairman or President or Manager or Secretary of a Co-operative Society and the Managing Director or Managing Agent of a Company to the effect that the statements made therein are true to the best of his/their knowledge and belief.] [Substituted by Punjab Government Notification No. 5770-3CB/S.-57/12391, dated 20th June, 1957.][****] [Sub-rule (b) omitted by Punjab Government Notification No. G.S.R. 98/P.A.5/35/S.4f6/Amd.(7)/66, dated 22nd April, 1966.][5. Delegation of Powers. - [(1) A loan may be granted to any person, firm, co-operative society or company by the General Manager, Manager, District Industries Centre holding independent charge of the area of District or Senior District Industries Officer of District, Industries Officer concerned or Assistant District Industries Officer holding independent charge of the area of the District, as the case may be, if the amount of loan together with the loan or loans already granted to such person, firm, co- operative society or company does not exceed ten thousand rupees)] [Substituted by Punjab Government Notification No. 5770-3CB-S-57/12391, dated the 20th June, 1957.].(2)[ An emergency loan may be granted to any person, firm, co-operative society or company by the Director of Industries or Joint Director (Small Industries), or Joint Director (Village Industries), and Senior District Industries Officer, or District Industries Officer, or Assistant District Industries Officer holding independent charge of the district, if the amount of such loan to the said person, firm, co- operative society or company does not exceed five thousand rupees and two thousand rupees, respectively. A list of individuals, firms, co-operative societies or companies to whom such loans have been granted by the Director of Industries or Joint Director (Small Industries), or Joint Director (Village Industries) and Senior District Industries Officer, or District Industries Officer or Assistant District Industries Officer concerned shall be placed, by the Director of Industries, Punjab, before the Board of Industries at its next meeting.Explanation. - In sub-rule (2) of rule 5 and 7, the expression "emergency loan" shall mean the loan granted out of the funds provided for this purpose, to the Industrial Units in the districts of Gurdaspur, Amritsar, Jullundur, Ferozepur, Kapurthala and Ludhiana.] [Added by Punjab Government notification No. G.S.R. 279/P.A. 5/35/S.46/Amd.(5)/65, dated 23rd November, 1965.][6. Form of Deed. - The form of deed to be executed for a loan against the mortgage of immovable property of the applicant/applicants shall be in form 'B' but in a case where a surety/an applicant and or his have/has been offered immovable property as security, it shall be in form 'C'. The form of deed of a loan against the personal security of the [applicant/applicants and his/their surety] [Substituted by Punjab Government notification No. 5770-3CB-S-57/12391, dated 10th June, 1957.] shall be in Form 'D' while the form of deed for a loan to a Co-operative Society shall be in Form 'E'. The form of deed for loan to the purchasers of plots under the scheme for the Development of Industries in [(or outside) the Industrial Area of Punjab shall be in Form 'F'. The deed for a loan under the scheme for the provision of Factory Accommodation shall be in Form 'J'. The agreement deed for a loan to an applicant who has yet to purchase a plot under the scheme for the provision of Factory Accommodation shall be in firm 'K' and the applicant shall have to execute a mortgage deed in Form 'L' as soon as the plot is purchased. The form of deed for loan under the scheme for the conversion of handlooms into powerlooms shall be in firm 'M'.] [Inserted by Punjab Government notification No. 1214-2CB-58/3633, dated 14th April, 1959.][The form of deed for further loan to the purchasers of plots who have already taken a loan under the scheme for Development of Industries in [or outside] [Added by Punjab Government notification No. 1025-3CB(CH)-58/11143, dated 24th April, 1958.] the Industrial Areas of Punjab and under the provisions of Punjab State Aid to Industries Act, 1935, and the rules made thereunder shall be in form 'N'.].[The form of deed for further loan against security of property already under mortgage with the Government against the loan already taken under or the provision of Punjab State Aid to Industries Act, 1935, and rules made thereunder, shall be in Form 'O'.] [Inserted by Punjab Government notification No. 557-(S)-2CB-59/4344, 27th February, 1959.].
