Section 4 in The M.P. Refugees Rehabilitations (Loans) Rules, 1963
4. Extent of Loan.
- Loans may be granted by the Controlling Authorities to whom an allotment of funds for the purpose has been made by competent authority and only within the limits of that allotment. This will also be subject to the limits prescribed by the State Government from time to time. The State Government may relax the limit in individual cases.
