Section 26(6) in The Sugar Development Fund Rules, 1983
(6)The Committee shall, before making a final decision on an application made to it for the purpose of rule 26,(a)call for any further information from the sugar undertaking or the recommending agency referred to in sub-rule (1).(b)appoint a sub-committee or expert to make an investigation and report on any aspect relating to the recommendations of the Board for Industrial and Financial Reconstruction or the Committee for rehabilitation.
