Section 22(9) in The Sugar Development Fund Rules, 1983
(9)(a)The Committee shall after taking into account the recommendations of the sub-committee, and after considering the information or report obtained by the Committee tinder sub-rule (8), if any, and all relevant aspects, make its recommendations as to the amount of loan that may be made to the sugar undertaking.(b)The Committee may also, with the previous approval of the Central Government; issue directions to the sub-committee to make a recommendation directly to the Central Government on the amount of loan that may be made to the sugar undertaking.
