Section 16 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
16.
Government may, in specific cases, authorise the Director/ Collectors of the districts to draw the amount of the grant and disburse the same to the grantee. In such cases, the Director/Collectors of the districts shall cause maintenance of a Register in O.G.F.R. Form No. 33. Payment shall be made by postal money-order or by bank draft deducting the money order commission or bank draft commission, as the case may be, unless the grantee intimates in advance that he intends receiving payment in cash in the office of Director/ Collectors of the districts within three days of drawal.
