Section 14(g) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(g)Building rent if the building is rented. In all cases the department should be satisfied that the building is not owned by a Society consisting of the same community or groups or persons running the institutions concerned. Rent will not be admissible if the building belongs to the same society or groups of persons running the institutions concerned.
