Section 7 in Rajasthan Non-Government Educational Institutions Act, 1989
7. Grant of aid to recognised institutions
. [(1) No aid shall be claimed by an institution as a matter of right and an aid granted under the provisions of this Act or the rules made thereunder may be stopped by the State Government at any time.] [Substituted by Rajasthan Act No. 8 of 2011](2)Unrecognised institution shall not be eligible to receive any aid.(3)Subject to such terms and conditions as may be prescribed, the sanctioning authority may sanction and distribute aid to recognised institutions from time to time in accordance with the procedure as may be prescribed.(4)The aid may cover such part of the expenditure of the institution as may be prescribed.(5)No amount out of aid given for salary of the employees of an institution shall be used for any other purpose.(6)The sanctioning authority may stop, reduce or suspend aid on breach of any of the terms and conditions prescribed in this behalf.(7)The amount of aid may normally be paid to the secretary of the managing committee of an institution but, in special circumstances and for reasons to be recorded in writing, such amount may be paid to any person authorised by the Director of Education or by any other officer empowered by him in this behalf.
