Section 15(2) in The Assam Aid to Industries (Small and Cottage Industries) Act, 1955
(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters, namely:(a)the forms of application for loan, order of the sanctioning authority, the bond, or any instruments to be executed by the borrowers, and notices and directions by the sanctioning authority and other authorities;(b)the terms and conditions of loans and fixations of instalments;(c)the fixation of the rate of interest;(d)the extent, the manner of issue of loans and the procedure for the realisation;(e)the form and manner in which accounts' registers are to be maintained;(f)the manner in which the grant of extension of time for repayment of the principal or interest may be granted;(g)the manner and machinery for investigation into applications, for loans and into proper utilisation of the loan money;(h)the provision for audit and inspections and maintenance of account and submission of returns, etc. under Section 10;(i)the fees referred to in Section 11; or(j)generally all the matters which are required by the Act to be prescribed.
