Section 6(1) in The Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings (Orissa) Rules, 2001
(1)State Government may nominate the name of the Bank and Financial Institution as required under Clause (ii) of sub-section (i) or Section 7-B and the name of State Industry Association as required under Clause (iii) of sub-section (i) of Section 7-B to be the member of the Council.
