Section 38(2) in The Orissa State Aid to Industries Act, 1978
(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules in respect of all or any of the following matters, namely :(a)the manner of election of the members of the Board and the conduct of business of the Board including the manner in which notice of the meetings shall be given, the quorum at a meeting and the recording of proceedings;(b)the delegation of power to give State-aid as provided in Section 5;(c)the manner of making applications for State-aid under Sub-section (1); and all matters relating to the publication of such application and the submission and disposal of objections under Sub-sections (2) and (3) of Section 7;(d)the manner of ascertaining the net value of the security offered and the percentage of such value which may be granted as a loan under Section 8;(e)like nature of the security to be taken and the conditions under which State-aid may be given under Sections 8 and 9;(f)the manner in which inspection of the premises, buildings, machinery and stock in-hand of the industry is to be made, the mode of keeping and auditing the accounts and the furnishing of returns of any industry in respect of State-aid under Section 10;(g)the guaranteeing by the State Government of cash credits, overdrafts, fixed advances with the Banks and debentures issued to the public, under Section 12 and the recognition of Banks for this purpose;(h)the authorities to whom and the conditions or restrictions subject to which the State Government may delegate its powers under Sub-section (1) of Section 13 to terminate the State-aid and the period within which appeal may be preferred to the State Government under Sub-section (3) of the said section;(i)the conditions and dates of repayment of subsidies and grants and the rate of profits under Section 17;(j)the application under Section 18 of profits in the cases in which the conditions on which State-aid has been given have not been fulfilled;(k)the appointment and functions of Government Directors under Section 19 and the methods of control of industries to which State-aid has been given;(l)the fees that may be charged under Section 21;(m)the percentage of the cost of machinery to be deposited under Section 22;(n)the additional particulars to be specified in the order referred to in Section 23 and the conditions subject to which machinery may be supplied on the hire-purchase system;(o)the form of the metal plate referred to in Clause (e) of Section 24 and the conditions that may be imposed by the Director on any particular hirer referred to in Clause (g) of the said section;(p)the proportion of the interest on the cost of the machinery payable under Section 26 and the extent to which and the manner in which interest may be remitted under Section 35;(q)the recovery of any sum payable under this Act ; and(r)any other matter which is required to be or may be prescribed under this Act.
