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State of Jharkhand - Section

Section 748 in Bihar Education Code, 1961

748. Rules and Conditions for Grant-in-aid.

- (i) Only recognised Akhara or physical organisation will be eligible for grant-in-aid if it applies in the form prescribed by the Board.
(ii)Applications in prescribed form for grant of subsidies will be received from recognised Akhara or Physical Organisations by the Secretary of the Board up to the 30th July each year for consideration by the Board which will submit its recommendation to the Director of Public Instruction by the end of the 30th September.
(iii)The amount of grant must be spent on the specific purpose for which it is sanctioned.
(iv)Institutions receiving Government grant will agree to fully co-operate in implementing such programmes, schemes or projects of physical culture as the State Government may prepare from time to time.
(v)Institutions receiving Government grants will have to execute agreement as it is required from other institutions which get grant-in-aid from Government.