Section 7(f) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(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.
