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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab State Aid to Industries Rules, 1936

(2)[, The evaluation of property offered as security for loans exceeding Rs. [10,000] [Sub-rule (2) substituted by Punjab Government notification No. 11430-2CB- 58/3379, dated 26th/31st December, 1958.] shall be done free of charge, by an Evaluation Committee, consisting of the following subject to the condition that all applications shall be accompanied by full particulars of property as required by the questionmare appended to this rule as Schedule A :-
(i) For building in urban areas andland underneaththem District Industries Officer or the Assistant DistrictIndustries Officer holding independent charge of the Districtconcerned and Sub Divisional Officer, P.W.D., B.&R. Branch,of the area concerned.
(ii) For land in urban areas, District Industries Officer or the Assistant DistrictIndustries Officer holding independent charge of the Districtconcerned and Tehsildars.
(iii) For land and building in rural areas District Industries Officer or Assistant District IndustriesOfficer holding independent charge of the District concerned andthe Tehsildars of the Tehsil concerned.
(iv) [ for Machinery either in Urban or Rural Areas] [Substituted by Punjab Government notification No. G.S.R. 36/P.A.5/35/Ss.21 and 46/Amd. (11)/71, dated 14th May, 1971.] District Industries Officer or Assistant District IndustriesOfficer holding independent charge of the District concerned and aGazetted Technical Officer concerned of the Department ofIndustries, Punjab.
The convenor of all the four Committees shall be the District Industries Officer or the Assistant District Industries Officer, holding independent charge of the District concerned, as the case may be.][Provided that in the districts of Amritstar, Ferozepur, Gurdaspur, Kapurthala, Jullundur and Ludhiana, the Evaluation of property offered as security for loans, exceeding rupees five thousand to be advanced for -