Section 14 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
14. Approved Expenditure
.- Approved expenditure referred to in rule 14 above, shall relate to the following items only. All the items from (a) to (v) mentioned below will form competent 'A' of the admissible items of the expenditure(a)Actual salary and provident fund contribution not exceeding 8.33% in respect of teaching and non-teaching staff(b)Stationary and printing charges.(c)Water and light charges.(d)Registration fees, audit fee and affiliation fee.(e)Recurring expenditure on equipment and apparatus.(f)Ordinary repairs to building (if these belong to the institution and furniture etc.) repairs may be calculated at 1% for pucca and 2% for kacchha buildings.(g)Building rent if the building is rented. In all cases the department should be satisfied that the building is not owned by a Society consisting of the same community or groups or persons running the institutions concerned. Rent will not be admissible if the building belongs to the same society or groups of persons running the institutions concerned.(h)Net recurring expenditure on books, library and reading rooms.(i)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.(j)Net recurring expenditure on games, physical education and other extra-curricular activity e.g. camps, annual functions (including prizes), dramatics, educational tours, excursions and social services.(k)Recurring expenditure on craft including Agriculture, Dairy, Home Science after deducting the income accruing there from.(l)Expenditure on travelling of teachers for attending conferences and seminars conducted by the Government or Department connected with educational matters :Provided the same has not been paid by the authority calling the teachers or arranging the conferences or seminars and on journeys.(m)Expenditure on advertisement for the post of teachers and lecturers for Technical or Science subject, Home Science, English, Psychology etc. at the rate of not more than two advertisement in a year.(n)Petty expenditure according to the prescribed limits for brooms, sussters and earthenpot, rope for water etc.(o)Research bullet in for research institutions only,(p)Book-binding (for public libraries only).(q)Training expenses for teachers according to rules for Government employees.(r)Charges on account of taxes on school building to the extent of the amount if actually paid by the Management.(s)Travelling expenses of teachers accompanying school children on excursions subject to the prior approval of the Director of Education.(t)Expenditure incurred on fees for obtaining rent verification certificates from P.W.D.(u)A new institution coming into existence after the commencement of these rules shall not be eligible for grant-in-aid, unless it has continued to function successfully or atleast three academic sessions in case of boys institutions and for two academic sessions in case of girls institutions from the date of its recognition or affiliation.(v)Expenditure on Hostels-Approved expenditure for Hostels would relate to the following items :-(i)Salary or allowances of the Warden or Superintendent or the Matron;(ii)Ministerial and Class IV establishment considered necessary by the Department;(iii)Office contingencies;(iv)In case of Societies running more than one boarding house, such expenses on management as are necessary for and incidental to the establishment and maintenance of the Society as provided under the rules above.
