Section 7 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970
7. Procedure to be followed by the Applicants for grant-in-aid.
- Application for grant-in-aid or special grant for any Financial year must be made on the prescribed form in duplicate as per Appendix "C" to the Director through the Administrative Officer of the area concerned with his recommendations in the month of July each year. Such application shall be accompanied by the following:-(i)A statement of accounts for the financial year ending 31st March of the preceding year duly audited by the Chartered accountant or other approved auditors and alongwith the detailed report of the Chartered Accountant.(ii)Statement of out door and (b) Indoor number of patient treated during the preceding calendar year.On receipt of the applications, the Director shall scrutinize and recommend the case to the Government for sanctioning the grant-in-aid and shall record the following certificates:-"The application has been scrutinised and found in accordance with rules".
