Section 3 in Terms and Conditions and the purposes for sanctioning Grants to the Village Panchayats
3.
Panchayats desiring to avail benefits of grants shall submit an application to the Director of Panchayats through the Block Development Officer, in the form appended to this Notification, alongwith the following documents:(a)resolution of the Panchayats;(b)certificate to the effect that the project has been reflected in the budget and the sufficient funds are available to meet balance amount;(c)projects report with full particulars;(d)estimated cost alongwith the Technical sanction from the competent authority;(e)ownership documents of the property site of the project;(f)certificate to the effect that the Grants previously sanctioned has been fully utilised and the necessary utilisation certificate has been furnished.
