Section 8 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
8. Approved Expenditure.
- Approved expenditure referred to in Rule 5 above shall relate to the following items only:-(a)Actual salary and Provident Funds Contribution as per University Rules.(b)Salaries and Provident Fund Contribution as per University Rules.(c)Stationery and Printing charges.(d)Dearness allowance not exceeding Government rates in force.(e)Postage stamps on official correspondence, rent charges on telephone for college and residential and partly residential.(f)Water and light charges.(g)Registration, audit fees and affiliation fees.(h)Recurring expenditure on equipment and apparatus.(i)Ordinary repairs to building (if these belong to the institution and furniture etc.) repairs may be calculated at 1% for pacca and 2% for Kachha buildings.(j)Buildings rent (if the building is rented), in all cases the Government should be satisfied that the buildings is not owned by a Society consisting of the same community or groups of persons running the institutions concerned. Rent will not be admissible if the buildings to the same society or group of persons (see note 4 and 5 below).(k)Recurring (net) expenditure on Books, Library and Reading Rooms.(l)In the case of residential institutions or educational societies running more than one institution such expenses on management as are necessary or incidental to the establishment and maintenance of the institutions and the society.(m)Recurring (net) expenditure on games, physical education and other extra-curricular activity e.g. camps, annual functions (including prizes), dramatics. Educational Tours, Excursions, Social Services.(n)Recurring expenditure on craft including Agriculture, Dairy, after deducting the income occurring therefrom.(o)Expenditure on travelling of teachers in attending conferences and seminars conducted by the Government or Department connected with educational matters and for educationists called for selection etc. Provided the same has not been paid by the authority calling the teachers or arranging the conference of seminar, and on journeys.(p)Expenditure on advertisement for the posts of teachers and lecturers at the rate of not more than two advertisement in two news papers in a year.(q)Petty expenditure according to the prescribed limits of brooms, dusters and earthen posts, rope for water its.(r)Research bulletin for research institutions.(s)Book binding (for public libraries only).(t)Training expenses for teachers (according to rules for Government employees).(u)Charges on account of taxes on school buildings to the extent of the amount actually paid by the Management.(v)Travelling expenses of teachers accompanying the students on excursions, subject to the prior approval of the Department of Agriculture. Rajasthan.(w)Recurring expenditure on Laboratories, agricultural farm, agricultural engineering workshop, daily farm, poultry farm and a garden for horticulture etc.(x)A new institution coming into existence after the commencement of these rules shall not be eligible for grant in aid unless it has continued successfully atleast for one academic session from the date of recognisation by the Department. In very special cases, however, this conditions may be waived by the Government. In such cases, grants may be sanctioned against the approved budget of the first year. Such grants will not exceed half of the salaries of the teaching staff likely to be incurred during the year and will be payable in monthly or quarterly or half yearly instalments as may be required by the management.(y)Expenditure on Hostels.-Approved expenditure for Hostels would relate to the following items-(i)Salary or allowance of the warden or Superintendent or the Matron.(ii)Ministerial and Class IV establishment considered necessary by the Department.(iii)Ordinary Office contingencies.(iv)In the case of Societies running more than one boarding houses, such expenses on management as are necessary for and incidental to the establishment and maintenance of the Society as provided under the rules above.Note 1. -The expenditure of Central Office shall be approved for grant only when the total approved expenditure or the Society exceeds Rs. one lakh per year.Note 2.-Charges on account of contribution made by the institution to a pension fund or a gratuity scheme or on account of the pension or gratuity paid to former teachers are ordinarily not admitted for the purpose of grant-in-aid unless the rules on the subject are approved by Government, provided that in the case of staff obtained on lent service from any State Government or Government of India, pension and leave salary contribution shall be allowed as an approved expenditure.Note 3.-Charges on account of pension to widows of the deceased teachers are ordinarily not admissible for grants-in-aid unless the rules for grant of pension are duly approved by Government.Note 4.-Expenditure on rent (to the extent assessed by the PWD for particular period) is admissible to an institution only when the building has been actually taken on rent and rent deed containing the terms and conditions of rent is executed and registered. No rent is admissible where a parent body has given a building to a trust for the charitable purpose of running an educational institution as a donation.No rent is admissible where grants-in-aid has already been given for repairs, additions and alterations of the building used for education institutions run by a private body.In case institutions or a society, which is other than the parent body, is entrusted with the running of a college and used building which was got constructed by the parent body for the use of the college and then new managing body is required to execute a bond or agreement and get the same registered to the effect that rent for use of the building will have to be paid by the newly created management to the parent body for running a college rent by the society will be admissible for grants-in-aid.Note 5. -Save otherwise provided no expenditure on repairs of building for which rent is claimed is admissible for grant-in-aid as such repairs are to be done by the landlord.Note 6.-Legal expenses are not admissible for grants-in-aid do they are non-recurring charges. Exceptional cases should however, be referred to the Department of Agriculture with pertinent details for orders, regarding the admissibility of the expenditure.Note 7.-Re-payment of loans etc.-Repayment of loans are the amount transferred to the Revenue fund is not an expenditure admissible for the purpose of grant-in-aid.Note 8.-Arrears of expenditure.-The expenditure which is incurred to meet liabilities of any previous period but included in the expenditure of the year on which the grant is based is not admissible for the purpose of grant in aid.Note 9.-The authorised maximum limits of expenditure as mentioned in Appendix VI.Note 10.-Any new or additional expenditure or any of the above items not provided in the approved budget will require previous sanction of the Department.
