Section 32(3) in The Khadi and Village Industries Commission Rules, 2006
(3)Grants and subsidies shall be paid only to:(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 parishad or any similar body established under any State law for the time being in force;(f)an authority set up under any law for the time being in force relating to bhoodan or gramdan;(g)a trust created for 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.50,000 in anyone case and to an institution, it should not exceed Rs. 15,00,000 in anyone case. The ceiling of Rs. 50,000 for an individual and Rs.15,00,000 for an institution may, however, be exceeded with prior approval of Government;(i)a specified agency as defined in the Explanation to section is of the Act; and(j)any other individual, authority or body, in accordance with the approved pattern and within the ceilings communicated by the Commission to Government.
