Section 33 in The Punjab State Aid to Industries Rules, 1936
33.
In any case in which State aid is granted under the Act, amounting to two lakhs of rupees or upwards, the [State] [Substituted by the Adaptation of Laws Order, 1950.] Government shall, and in any other case may, by the appointment of a Government director or directors or otherwise, take power to ensure such control over the conduct of the business or enterprise as shall suffice in their opinion to safeguard their interests.
