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State of Rajasthan - Section
Section 5 in The Rajasthan State Interest Subsidy Scheme For Industries, 1998
5. Authority for sanction of interest Subsidy.
- The interest Subsidy shall be sanctioned by a Prescribed Authority as follows :| S. No. | Term loan sanctioned by | Prescribed Authority | |
| 1 | 2 | 3 | |
| 1 | A financial institution whose central office incase of Rajasthan is located in Jaipur (such as SIDBI, NSICetc.) | State Level Committee. (SLC) consisting of thefollowing :- | |
| (a) Director Industries | Chairman | ||
| (b) Representative of RFC | Member | ||
| (c) Representative RIICO of | Member | ||
| (d) Representative of Member concerned financialinstitution | Member | ||
| (e) Chief Accounts officer,Commissionerate/Director of Industries | Member | ||
| (f) Additional Director, Industries | Member Secretary | ||
| 2 | RIICO | M.D., RIICO | Member Secretary |
| 3 | RFC Head office Loans | CMD., RFC | |
| 4 | RFC other than Head office Loans and other cases | District Level Committee(DLC) consisting of thefollowing | |
| (a) District Collector | Chairman | ||
| (b) Concerned Branch Manager of RFC in theDistrict | Member | ||
| (c) Concerned Senior Regional Manager RegionalManager of RIICO in the District | Member | ||
| (d) Representative of the concerned lending ininstitution | Member | ||
| (e) General Manager DIC Secretary | Member |