Section 34(2) in Bombay Children (Management of Remand Homes Maintained by District Associations) Rules, 1955
(2)The grant-in-aid shall also be subject to the following conditions, namely :-(a)there is no adverse report by the Chief Inspector of Certified Schools or any officer authorised by Government in this behalf against the institution;(b)if the institution has a surplus (i.e.. excess of income over total approved expenditure) exceeding 10 per cent, of its approved expenditure then the grant payable shall be reduced to the extent of the excess of such surplus over 10 per cent, of the approved expenditure;(c)the total unexpended accumulation of such surplus to be credited to a special reserve fund to be utilised for approved recurring as well as non-recurring expenditure of the remand home, does not exceed on an average the six months' expenditure of the remand home.Note 1. - Approved expenditure shall include besides the expenditure on all items on which under the orders of Government for the time being in force grant is payable, all reasonable expenditure on other items which are considered as approved by the inspecting officers in the interest of efficient, administration of the remand home, all other expenditure shall be treated as unapproved and shall be excluded from the total expenditure while calculating the surplus, if any, of the income over expenditure. The Chief Inspector of Certified Schools shall circulate from time to time the items of expenditure which shall be held as approved.Note 2. - In the event of any dispute between the inspecting officers and the managing committee regarding whether a particular item of expenditure or the total expenditure on the particular item is approved or not, the matter shall be referred to the Chief Inspector of Certified Schools and the decision of the Chief Inspector of Certified Schools thereon shall be final.Note 3. - Donations and subscriptions earmarked for specific purposes shall not be taken into account while calculating the income for purposes of this rule.
