Section 7 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
7. Non-recurring Grants.
(a)Non-recurring grant shall not exceed 50% of the total approved and actual expenditure.(b)Non-recurring grants may be given for construction, repair and extension of building (including hostels) for purchase of furniture and equipment and for the purchase of library books.(c)Grant for the purchase or replacement of bus shall not exceed 25% of the controlled price of the bus. Replacement will normally be allowed after an interval of at least 10 years. Such grants will ordinarily be considered only for Girls institutions and Montessory schools and preference will be given to institutions situated in cities or away from residential localities.Note. - (In case of Girls institutions expenditure incurred for the construction of teachers residential quarters will be admissible for grant-in-aid).(d)Grants-in aid will be given on only those cases where the plan and estimates of expenditure have received the prior approval of competent authority as per schedule of powers in Appendix V (item 6).(e)Plans and estimates upto Rs. 25,000/- for the construction of building may be scrutinized and countersigned by the Inspector of Schools of the district concerned if the same are prepared by a qualified Engineer/Overseer.Plans and estimates above Rs. 25,000/-must be prepared and verified by the P.W.D. and be submitted to the Director of Education through proper channel.(f)Grants-in-aid will be sanctioned and released to the institutions by the competent authority as per schedule of powers in Appendix V (item 8). Before the sanction of grant the competent authority shall be satisfied that:-(i)Statement of expenditure audited by a Chartered Accountant has been received.(ii)Certificate of P.W.D. authorities for value of the construction has been received.(iii)Certificate of the P.W.D. authorities and Departmental authority that the expenditure is according to the approved plan or project.(g)Normally grant-in-aid is to be released after the completion of the approved construction/project. In special cases where interim instalments of grant are decided to be sanctioned, the competent authority shall be satisfied that-(i)Statement of expenditure audited by a Chartered Accountant has been received.(ii)Certificate of Dy. Inspector or Inspector of Schools regarding work done and material used.The instalment sanctioned shall not exceed 50% of the approved and actual expenditure. For final payment certificates as (f) above would be necessary.(h)In all cases before or at the time the money granted is paid over, the grantee and the officer of the Government making the grant shall sign a written agreement to the effect that the grant is made and accepted subject to the condition as to presumption and all other conditions contained in these rules, the grantee undertaking to sell and registered under the Registration Act. In case grant has been made by the Government for the erection, purchase, improvement or repair of a building that building shall not be transferred or used at any time for any other purpose accept with the written permission of the Department. Ordinarily the Government shall have a prior lien on such a building for the recovery of the sum representing the grant-in-aid paid when the building is to be alienated or proposed to be used for purposes other than those for which its construction was undertaken. The decision as to what the market value of such building be, shall rest with the Government. The above condition shall be included invariably in the agreement referred to above.The form of the agreement, by the management shall be prescribed in Appendix VIII with such modifications as the Director of Education may agree to.(i)In cases of well established institution undertaking big construction projects, Government, as its discretion may release initial instalments of the grant-in-aid in advance of the expenditure.
