Section 7(b) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
(b)The Commissioner and the Regional Assistant Commissioner are delegated the following powers to sanction annual payment of recurring or hereditory grant-in-aid in cases which bear on original sanction of the Government subject to provision in the annual budget: -(i)The commissioner up to Rs. 600/- per annum in each case.(ii)Regional Assistant Commissioner up to Rs. 300/- per annum in each case.
