Section 4 in The Punjab State Aid to Industries Rules, 1936
4. [ Application for State Aid. - (a) Loans and supply of machinery on hire purchase system. [Substituted by Punjab Government Notification No. 5770-3CB/S.-57/12391, dated 20th June, 1957.]
- An application for a loan by an individual or a firm, co-operative society or company, shall be submitted to the Director of Industries, Punjab, on the prescribed form 'A' appended to these rules and shall contain a declaration signed by the applicant and in case of a Firm, Co-operative Society or Company by an authorised partner of a Firm, the Chairman or President or Manager or Secretary of a Co-operative Society and the Managing Director or Managing Agent of a Company to the effect that the statements made therein are true to the best of his/their knowledge and belief.](aa)[ Application for subsidy for leather industry. - An application for subsidy shall be submitted to the Director of Industries in form 'AA' appended to these rules by an individual, a partnership firm or a Joint Hindu Family through the District Industries Officer or the Assistant District Industries Officer holding independent charge of the district concerned and by a Co-operative society through the Assistant Registrar, Co-operative Societies concerned and shall contain a declaration signed by the applicant in the case of an individual, by the authorised partner of a firm, by Karta of a Joint Hindu Family and by the Chairman or President or Manager or Secretary of a Co-operative Society to the effect that the statements made therein are true to the best of his/their knowledge and belief] [Inserted by Haryana Notification No. GSR 102/PA5/35/Section 32 dated 15.9.1978.].(b)Application for other forms of State Aid. - The Director of Industries Haryana shall be authorised to prescribe from time to time any other application form for other forms of State Aid generally or in individual cases.[****] [Sub-rule (b) omitted by Punjab Government Notification No. G.S.R. 98/P.A.5/35/Section 46/Amd.(7)/66, dated 22nd April, 1966.]
