Section 6 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970
6. Payment of Grant-in-aid.
(a)Where the Government have exclusive rights to refer patients for admission to the Reserved Beds, the grant-in-aid shall be paid for these reserve beds @ 100% of expenditure which shall not exceed expenditure incurred by a similar Institution run by the State Government.(b)Where Government has not exclusive rights by reserve beds the grant-in-aid shall not exceed 50% of the approved annual expenditure incurred.
