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Union of India - Section

Section 8 in Consumer Welfare Fund Rules, 1992

8. Specification of purposes for utilisation of credits available in Consumer Welfare Fund.

- The Committee shall make recommendations:-
(a)for making available grants to any applicant;
(b)for making available grants recommended by the Bureau for activities relating to standard marks, which may be considered essential by the Central Government, for the welfare of the consumers;
(c)for investment of the money available in the Consumer Welfare Fund;
(d)for making available grants, on a selective basis for reimbursing legal expenses incurred by a complainant, or class of complainants in a consumer dispute, after its final adjudication;
(e)for making available grants for any other purpose recommended by the Central Consumer Protection Council, as may be considered appropriate by the Committee.
Form-AI[See Rule 2(c) of Consumer Welfare Fund Rules, 1992]Important: Please fill up this form, furnishing correct details sought for, based on verifiable true state of affairs without causing suppression of any material information which, if resorted to, shall entail prosecution under the Act.Note : All applications must be submitted along with their enclosures in duplicate duly attested by any gazetted officer of the Central or State Government.
1. Name and full postal address of the applicant:  
2. Status of the applicant under clause (b) of Rule 2:  
3. Date of establishment:  
4. Whether registered under the Societies Registration Act,1860 (21 of 1860) or any other relevant Act:  
5. If yes, number and year of registration (Attested copy ofregistration certificate to be enclosed):  
6. Whether the organisation is of national or State level:  
7. Number of Managing Committee members together with listof names, addresses and occupation of the office bearers:  
8. Brief details of the organisation, objectives andactivities during the last three years:  
9. Purpose for which the amount is required (please statethe details of the project and its proposed (implementation):  
10. Amount of grant required - itemwise details undernon-recurring, recurring to be enclosed:  
11. Time Schedule of the activities arranged:  
12. The total amount incurred or invested by the applicant,or likely to be incurred by the applicant:  
13. Sources of funding of balance amount whether theorganisation is getting financial assistance from any otherofficial or non-official source, if yes, give details:  
14. Details of prosecution, if any, in a court of lawlaunched against the applicant, during the last five years:  
15. Copies of the following documents (duly attested by agazetted officer of the Central or State Government) to beattached -  
(i) Constitution of the organisation and Articles ofAssociation.  
(ii) Annual reports of the organisation for last three years(please furnish separate Annual Reports for each year).  
(iii) Annual Audited Statement of accounts for each of last 3years duly signed by Chartered Accountant. These Statements mustbear the registration number and official seal or stamp of theChartered Accountant.  
________________________________________Declaration(To be signed by the applicant or its authorised agent)The particulars heretofore given, are true and correct. Nothing material has been suppressed. It is certified that I/we have read the guidelines, terms and conditions governing the scheme and undertake to abide by them on behalf of our organisation/institution. The financial assistance, if provided, shall be put to the declared use, for promotion and protection of rights of consumers or for standard marks. (Strike out whichever is inapplicable).ApplicantDatedStationToMember-SecretaryCommittee (Consumer Welfare Fund)Krishi BhawanNew DelhiRecommendation of Member-SecretaryFactual details furnished in the application have been verified in consultation with Ministry/Department of agency who is/are administratively concerned in the matter and found to be correct/incorrect. The claims of the applicant are recommended for consideration by the Committee (Please give reasons in support of your recommendation).Member-SecretaryCommittee (Consumer Welfare Fund)Recommendation of the CommitteeRecommended for grant of Rs. ________ Rupees _____________________________ (in words) from the Consumer Welfare Fund as discussed in the meeting held on _______ (date).ChairmanCommittee