Section 2 in The Punjab Backward Classes (Grant of Loans) Rules, 1958
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context -(a)"Form" mean a form appended to these rules;(b)"Section" means a section of the Punjab Backward Classes (Grant of Loans) Act, 1957;(c)"Controlling Authority" means the Director, Welfare of Schedule Castes and Backward Classes, Punjab, Jullundur.[3. Application for loan. - [Section 4]. - An application for a loan by any person belonging to the backward classes shall be made in duplicate in Form 'A' to the Controlling Authority personally or through a recognised agent or by registered post (acknowledgement due).] [Rule 3 substituted vide Punjab Government notification No. 3794-I-WGI 61/16746 dated 14th July, 1961.]
