Section 7 in The Orissa State Aid to Industries Act, 1978
7. Application for State-aid.
(1)Applications for State-aid shall be made to the authority empowered to give the State-aid in such form and shall contain such particulars as may be prescribed.(2)No State-aid shall be given of an amount or value exceeding such sum as may be prescribed unless the application therefor has been published in the prescribed manner together with a notice calling upon persons objecting to the giving of such aid to submit their objections in such manner as may be prescribed.(3)The State Government or the authority to whom the State Government has delegated its power to give State-aid, as the case may be, shall consider every such objection and after making such enquiry, if any, as it may deem necessary, shall make an order either admitting or disallowing it.(4)Every application for State-aid of an amount or value exceeding thirty thousand rupees in respect of any one industry not being an application for the disposal of which power has been delegated under Section 5, shall be placed before the Board at a meeting for its advice and no such application shall be allowed if a majority of the members of the Board present at the meeting advise its rejection.(5)If an application for State-aid is rejected in whole or in part by an authority to whom power has been delegated under Section 5, the State Government may, on its own motion or on an application made in this behalf, revise the order and give such aid in such form and of such amount as it may deem fit.(6)Every application for State aid shall, as far as practicable be disposed of within a period of three months from the date of the application.Chapter-III Provision regulating the giving of State-aid otherwise than by the supply of machinery on hire purchase system
