Section 12 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
12. Sanctioning authority.
- (i) Recurring grants to new institution and all non-recurring grants above Rs. 50,000/- (Estimate of expenditure) shall be sanctioned by the Government.(ii)The Director of Education shall have authority to approve expenditure and sanction:-(a)Recurring grants to institutions already on the grants in aid list in accordance with these rules.(b)Non-recurring grants up to Rs. 50,000/- with the approval of Grant-in-aid Committee.(c)Non-recurring grant up to Rs. 25,000/- without the concurrence of the Grant-in-aid Committee.
