Section 22 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
22. Prior approval for transfer.
- For seeking prior approval for transfer of immovable property as envisaged under section 15 of the Act, an application containing the following particulars shall be submitted :(a)Description of the immovable property.(b)Purpose for which it is being used at present.(c)Year of purchase/construction.(d)Cost of purchase/construction.(e)Present value.(f)Amount of grant-in-aid received for purchasing/constructing the property.(g)Reasons for transfer.(h)Nature of transfer.(i)To whom proposed to be transferred; and(j)Other information asked for, if any.
