Section 27(3) in The Khadi And Village Industries Commission Rules, 1957
(3)[ Grants and subsidies shall be paid only to:-] [Substitued by S.O. 1032, dated 7th June, 1958](a)a State Government;(b)a board established under any law for the time being in force for the development of Khadi and Village Industries;(c)a society registered under the Societies Registration Act, 1860 (21 of 1860), or under any other law for the time being in force in any State;(d)a co-operative society registered under the Co-operative Societies Act. 1912 (2 of 1912) or under any other law for the time being in force in any State;(e)[A Gram or Village Panchayat, a Panchayat Samiti, a Municipality, a Zilla Parished or any Similar body established under any state law for the time being in force] [Substitued by S.O. 80, dated 18th November, 1967](f)an authority set up under any law for the time being in force relating to bhoodan or gramdan;(g)a trust created for public purposes of a charitable or religious nature;(h)an individual or institution engaged in research in Khadi and Village Industries, subject to the condition that a grant or subsidy to an individual should not exceed Rs. 5,000 in any one case and to an institution, it should not exceed Rs. 50,000 in any one case.The ceiling of Rs. 5,000 for an individual and of Rs. 50,000 for an institution may, however be exceeded with the prior approval of Government.(i)[ any other individual, authority, or body in accordance with the approved pattern and within the Ceilings communicated by the Commission to the Government. [Substitued by S.O. 255, dated 22nd February, 1961]Note. - 'Individual' means an artisan or any other worker undertaking activities falling under the purview of the Commission and for which grants and subsidies are given.]
