Section 22A(6) in The Sugar Development Fund Rules, 1983
(6)(i)All applications made under sub-rule (5) shall first be placed before the sub-committee;(ii)The Member-Secretary of the Committee, who shall be the Convener of the Committee, shall call a meeting of the sub-committee once in a month where there is application for loan.(iii)The sub-committee shall consider the application and all other relevant factors and give its recommendation for the consideration of the Committee in its next meeting.
