Section 6(4) in The (Bihar State) Aid to Industries Act, 1956
(4)Every application for State aid of an amount or value exceeding twenty thousand rupees in respect of any one industry, other than an application for the disposal of which power may be delegated under Section 4, shall be placed before the Board at a meeting for its advice, and no such application shall be allowed if two-thirds of the members of the Board present at the meeting advise its rejection.
