Section 28 in The M.P. State Aid to Industries Act, 1958
28. Special provision for small scale industries.
(1)Save as otherwise may be prescribed nothing in sub-section (2) of Section 12 and Sections 16 and 17 shall apply to small-scale industries.(2)The State Government may, by order, direct that all or any of the powers conferred on it by or under this Act or rules made thereunder shall, in relation to small-scale industries, be exercisable by any officer or authority subordinate to it and when any powers are so delegated, they shall be exercised subject to such directions as the State Government may issue from time to time.(3)[ Notwithstanding anything contained in any law for the lime being in force, the powers referred to in sub-section (2) may also be delegated by the State Government in the same manner and to the same extent as is specified therein to the [Madhya Pradesh Financial Corporation or] [Inserted by M.P. Act No. 28 of 1959.] a Co-operative Credit Society registered under any law relating to Co-operative Societies in force in any region of the State and when any powers are so delegated, they shall be exercised subject to such directions as the State Government may issue from time to time.]
