Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 17 in Andhra Pradesh Panchayat Raj Institutions Borrowing Loans Rules, 2003

17.

The District Collector concerned will co-ordinate the sanction of such borrowings by the Panchayat Raj Institutions and any problem that may be coming up either at the time of sanction, during releases and utilisation or after completion, will be resolved in the District Consultative Committee meetings, where the representatives of all participating banks in the district will be present.