Section 16 in Mukhya Mantri Swavlamban Yojana, 2019
16.
Power to amend and /or relax/repeal any other provisions of the Scheme(i)Notwithstanding anything contained in any of the provisions of this Scheme, the State Government may at anytime:(a)Make any amendment to this Scheme or repeal it(b)Make any relaxation in applying the provisions of this Scheme on merits of each case, as the State Government may consider necessary and appropriate(c)Impose any condition in addition to the provisions of this Scheme on merits of each case, as the State Government may consider necessary and appropriate.(ii)In case, there is any issue of interpretation/implementation in the process of merger of these two Schemes, the Chief Secretary, Government of Himachal Pradesh is authorized to resolve the issue in consultation with Industries and Rural Development Department.If, any dispute arising out of the interpretation of this Scheme, the matter will be referred to the Secretary Industries of the Government of Himachal Pradesh, whose decision shall be final and binding on all. In any special case(s), the Government may set up a committee and refer any particular dispute to it for final decision.Annexure- IIllustration of Small Scale Service Business(Industry Related)
