Section 27 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
27.
The grantee institutions should maintain a register in O.G.F.R. Form No. 30 showing the permanent and semi-permanent assets acquired wholly or substantially out of the grant. The register should be maintained by the grantee institutions separately in respect of each sanctioning authority and a copy thereof furnished at the sanctioning authority annually. The register of assets should be open to scrutiny by audit.
