Section 37 in The National Capital Region Planning Board Rules, 1985
37. Conditions of grant in aid.
(1)Unless it is otherwise ordered by the Board, every grant made for a specific object is subject to the implied conditions :-(i)that the grant shall be spent upon the object within a reasonable time, if no timelimit has been fixed by the Board:(ii)that any portion of the amount which is not ultimately required for expenditure upon that object shall be duly surrendered to the Board.(2)In order to satisfy itself regarding the manner in which the affairs of the recipient body are managed and the grants are utilized, the Board may require the accounts of the body or authority in receipt of a grant-in-aid from the Board to be audited.
