Section 2(g) in Himachal Pradesh Public Moneys (Recovery of Dues) Act, 2000
(g)"sponsored scheme" means a scheme sponsored by way of financial assistance by the State Government or the Central Government under which the concerned Government, either-(i)advances money to the Corporation or the Government Company for the purposes of disbursing loans, advances, grants or subsidies or for the purpose of sale of goods on credit or hire purchase; or(ii)guarantees or agrees to guarantee the payment of loan, advances, grant or subsidies or the payment of price of goods sold on credit or hire purchase; and
