Section 11 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
11. Application for grant-in-aid.
- Application for grant-in-aid or special grant for any financial year must be made on the prescribed forms by the month of August of the year. Such applications shall be accompanied by the following:-(1)A statement of accounts for the financial year ending 31st March of the preceding year duly audited by the Chartered Accountant.(2)A declaration from the person authorised by the management of the institution for which the grant-in-aid is demanded that it has assets worth at least three times of the amount of annual expenditure and that such assets (List to be annexed) are free of all encumbrances and do not include assets, created or added out of the grant-in-aid and received and the income of such assets supplemented by the grant-in-aid will be adequate to enable the management to carry on the institution efficiently and to pay the salaries of the staff of the institution as are prescribed by the Government or other competent authority.Note. - Provided that the condition shall not be insisted upon during the first three years of an institution.
