Section 34 in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
34. Calculation of grant-in-aid.
(1)Subject to the availability of funds and to the provisions of these rules, an institution declared as a remand home shall during the period for which the declaration is in force be entitled to receive grant-in-aid at such rates as may be sanctioned by Government from time to time.(2)The grant-in-aid shall also be subject to the following conditions, namely :-(a)there is no adverse report by the Chief Inspector of Certified Schools or any officer authorised by Government in this behalf against the institution;(b)if the institution has a surplus (i.e.. excess of income over total approved expenditure) exceeding 10 per cent, of its approved expenditure then the grant payable shall be reduced to the extent of the excess of such surplus over 10 per cent, of the approved expenditure;(c)the total unexpended accumulation of such surplus to be credited to a special reserve fund to be utilised for approved recurring as well as non-recurring expenditure of the remand home, does not exceed on an average the six months' expenditure of the remand home.Note 1. - Approved expenditure shall include besides the expenditure on all items on which under the orders of Government for the time being in force grant is payable, all reasonable expenditure on other items which are considered as approved by the inspecting officers in the interest of efficient, administration of the remand home, all other expenditure shall be treated as unapproved and shall be excluded from the total expenditure while calculating the surplus, if any, of the income over expenditure. The Chief Inspector of Certified Schools shall circulate from time to time the items of expenditure which shall be held as approved.Note 2. - In the event of any dispute between the inspecting officers and the managing committee regarding whether a particular item of expenditure or the total expenditure on the particular item is approved or not, the matter shall be referred to the Chief Inspector of Certified Schools and the decision of the Chief Inspector of Certified Schools thereon shall be final.Note 3. - Donations and subscriptions earmarked for specific purposes shall not be taken into account while calculating the income for purposes of this rule.(3)The grant determined under this rule may further be reduced or even discontinued by the Chief Inspector of Certified Schools for any one or more of the following defaults or irregularities, provided that before doing so the District Association shall be given an opportunity to show cause why the grant may not be so reduced or discontinued.(i)for unsatisfactory conduct and management of the remand home or for unsatisfactory conduct and/or work of the staff directly recruited by the District Association, if the Association fails to take suitable corrective action within a reasonable period;(ii)for non-compliance to the satisfaction of the Chief Inspector of Certified Schools or the inspecting officers of any of the directions given by them;(iii)for not providing food and other amenities to the children under their care according to the standard laid down by Government in this behalf.The District Association may submit an appeal to Government against the order enforcing any cuts in or withdrawal of the grant made by the Chief Inspector of Certified Schools, provided such appeal is submitted within 30 days or the date of receipt of the order appealed against. The decision of Government thereon shall be final.
