Section 7 in The Sugar Development Fund Rules, 1983
7. Functions of the Committee.
(1)The Committee shall consider from time to time applications received for purposes covered under "[rule 16A, 17, 17A, 18, 18A, 20, 21,22 and 23] [Substituted vide GSR 67(E) dated 29.1.03 for rules 16, 17,18 and 18A.] for payment of loan assistance and grants and such other matters as may be referred to it by the Central Government;Provided that in the case of any reference made by the Central Government, the Committee shall make its recommendations within two months from the date they are referred to it.(2)The Committee may also be entrusted with such other functions connected with the Act as may be decided by the Central Government from time to time.(3)The Committee may appoint one or more sub-committees whenever it considers it necessary so to do for facilitating efficient and speedy discharge of its functions. 'The sub-committees shall consist of only members of the Committee. The Chairman of the Committee may nominate anyone of' the members of the sub-committee as its convener and where no such nomination has been made, the members of the sub-committee may themselves elect a convener.
