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State of Rajasthan - Section

Section 2 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

2. Definitions.

- In these rules unless the context otherwise requires-
(a)"Government" means the Government of the State of Rajasthan.
(b)"Director" means the Director of Medical and Health Services, Rajasthan, Jaipur.
(c)"Grant-in-aid" means Financial Assistance allowed by the Government for a financial year subject to limitations and conditions contained in these rules that may be payable to non- Government Allopathic Institutions and Red Cross Societies as the case may be in one or more instalments at the discretion of the Government.
(d)"Institution" means non-Government Allopathic Hospital or Dispensary run by a Registered Organisation of Red Cross Society or Maternity Hospital giving free treatment to the general public to the extent it is given in the Government run institutions at a place approved by the Director.
(e)"Red Cross Society" means recognised branch of the Indian Red Cross Society, New Delhi, in Rajasthan.
(f)"Recognised" means recognised by the Government for the purpose of grant-in-aid.
(g)"Approved Annual Expenditure" means the expenditure incurred by an institution on the Salary of staff. Medicines, Rent of building, Technical books and periodicals, Stationery and Printing of Forms and Registers etc., Light and Water charges. Registration Audit Fees, Liveries, Clothing and Bedding, Diet, Utensils and other contingencies and such other recurring and non-recurring expenditure on Surgical equipment. Furniture, Laboratory, X-Ray equipment as may be necessary to run and to maintain the Institution.
(h)"Year" means the Financial Year commencing from 1st day of April and ending on 31st March following.
(i)"Sanctioning Authority" means Government or any other authority to whom the relevant powers may be delegated by the Government.
(j)"Unit Administrative Officer" means the Principal Medical and Health Officer, District Medical and Health Officer/Chief Medical Officer in whose jurisdiction the Institution is situated.