(1)The Financial Assistance or the loans under the Fund shall be decided by the Committee taking into consideration the project, the status of the executing body as also the wishes of the donors.(2)There shall be no upper limit of financial assistance under the Fund.(3)All applications for financial assistance or the loans from the Fund shall be considered and disposed of by the Committee and the Council shall be informed about such decision.Provided that before any application is considered, the President of the Committee, if he thinks it necessary so to do may refer such application to any other body for expressing its views thereon.
