Section 7 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
7. Assessment of Annual recurring grant.
(a)Annual recurring grant will be given on the basis of the estimated recurring expenditure of the year for which the grant is given and allowing for the annual increment of the teaching, ministerial and Class IV staff. Adjustment will be made in the following year on the basis of actual expenditure and income.(b)Approved expenditure shall be arrived at accordance to rules and such other instructions that may hereafter be issued from time to time by the State Department of Agriculture, Rajasthan.(c)The total recurring grants-in-aid from Government of Rajasthan in any year shall not exceed the difference between the approved expenditure taken into account and the incomes from the fees and other recurring sources during the same year including grants from other States and Central Government, Sabhas, Societies and Local Bodies.For the purpose of this rule,-(i)income from interest on reserve fund or rent of properties, and(ii)fee income from fees charged at a rate higher than Government rate to the extent of the actual excess realized shall not be considered as income from other recurring sources.Note 1. - ln special cases such as when a new course or class is started or a new experiment or project or scheme is undertaken or an institution has to face serious hardship, grants may be sanctioned on the basis of the current years budget estimates, provided that if the whole amount of the grant is not spent during the year, the saving shall be recovered from the institution or deducted from the next year's grant.Note 2. - The income from fees and fines referred to in sub-rule (c) includes the following fees and shall be separately mentioned in the Statement of audit prepared by the Chartered Accountants or other approved auditors-(1)Tuition Fees.(2)Tutorial Fees.(3)Admission and re-admission fees.(4)Transfer Certificate fees.(5)Any other fees not covered by the above except-(a)Subject fees.(b)Games fees and fees charged for craft and other activities in Agriculture dairy.(6)Fines.With regard to other fees referred to in (a) and (b) above subject fees, games and craft shall be utilised for the specified purpose for which they are charged and in the event of their non- utilization in full or part, the amount is transferred to the Students Fund to be utilised in the next year. The Government body/Council or the Management shall in no case utilise any portion of the students fund for the purpose of running the institution or in payment of salaries of the staff, rent of the building etc.Note 3. - During each year, every institution admitted to the grant-in-aid list shall provisionally be paid a monthly sum equal to 1/12th or a quarterly sum equal to ¼th of the annual grant fixed for the previous year till the current year's is sanctioned subject to its final adjustment.The following will be the basis for the categorisation of the institution:-(1)Quality of educational work judged on the results on an average of last 3 years or the public examination of the Highest class in the institution.(2)Correction work.(3)Individual attention.(4)Teaching efficiency.(5)Discipline and tone of the institution (Rule of discipline Appendix II).(6)Extra curricular activities cultural life, games etc.(7)Contribution to community life (Special Service in the area).(8)Classwise attendance throughout the year.(9)Facilities for games, sports P.T. and participation and achievement in tournaments.(10)Provision for building and equipments.(11)Absence of malpractices and irregularities.(12)Absence of station among students.(13)Number of faculties and subjects provided.Note:- The notice period pay recovered from the employees of the institution and the amount of the management share of the Provident Fund Scheme forfeited by the management during the year shall be shown as income in the audit statement and shall be credited as income of the institution for the purpose of arriving at the figures of net approved expenditure.
