Section 9(2) in The Bihar State Aid to Industries Rules, 1959
(2)(i)The expenditure shall be incurred according to the scheme approved by the State Government.(ii)No expenditure shall be incurred on any item without the prior approval of the Director of Industries unless it has already been approved by the State Government.(iii)All disbursements out of the loan shall be made under the joint signature of the nominee of the State Government and the loanee.
