Section 7 in The M.P. State Aid to Industries Rules, 1959
7.
(1)Every application for aid under the Act shall be addressed to the Director and shall be presented to such officer as may be notified by the Director in this behalf from time to time. It shall be made in the appropriate Form in Annexure annexed to these rules and shall be signed and verified in accordance with Order VI, Rule 15 of the Code of Civil Procedure, 1908 (V of 1908).(2)The applicant making an application under sub-rule (1) shall furnish to the satisfaction of the Director or the officer scrutinising the application such other information as the Director or such officer may require.(3)A notice under sub-section (3) of Section 12 shall be in Form III and shall be published in at least two consecutive issues of the Madhya Pradesh Rajpatra and may also be published in such other local newspapers as the State Government may deem necessary to secure its wide publicity. At least a period of one month shall be allowed to elapse from the date of publication of the notice in the State Gazette (first insertion) before further action is taken to finalise the grant of loan.
