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State of Goa - Section
Section 2 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats
2. Limits and extent of grants.
- The grants shall be sanctioned to such items/works whose estimated cost does not exceed Rs. 5.00 lakhs and the amount shall be sanctioned as follows:-| (a) | Panchayats whose annual income is upto Rs. 1,00,000/- | 100% of the project cost |
| (b) | Panchayats whose annual income is above Rs. 1,00,000/- but notexceeding Rs. 2,00,000/- | 75% of the project cost |
| (c) | Panchayats whose annual income is above Rs. 2,00,000/- but notexceeding Rs. 5,00,000/- | 50% of the project cost |
| (d) | The Panchayats whose annual income is above Rs. 5,00,000/-will not be entitled to the G. I. A. under this scheme. |