Section 68 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976
68. Grant-in-aid.
- Every institution certified or recognised under Section 9, 10 or 11 may during the period the certification or recognition is in force, be given grant-in-aid by the State Government for maintenance of children received by them under the provisions of the Act and the Assam Children Rules, 1976 and the expenses incurred under Rules 23, 24, 47 and 49 of these Rules at such rates, in such manner and subject to such rules as may be determined by the State Government from time to time.
