Section 9 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
9. Non-recurring grants.
(a)Non-recurring grant shall not exceed 50% of the total approved and actual expenditure or actual expenditure whichever is less.(b)Non recurring grants may be given for construction repairs and expansion of building (including hostels) for purchase of furniture and equipment and for the purpose of library books.(c)Grant-in-aid will be given on only those cases where the plan and estimates of expenditure have received the prior approval of Competent Authority as per schedule of powers in Appendix V (item 6).(d)Plans and estimates upto Rs. 25,000/- for the construction of building may be scrutinised and countersigned by an officer authorised by the Department of Agriculture not below the rank of Deputy Secretary of the Department of Agriculture. Plans and estimates above Rs. 25,000/-must be prepared and verified by the P.W.D. and be submitted to the State (Department of Agriculture) through the Director of Agriculture.(e)Grant-in-aid will be sanctioned and released to the institutions by the competent Authority as per schedule of powers of Appendix V (item 8). Before the sanction of grant the Competent Authority shall be satisfied that:-(i)Statement of expenditure audited by a Chartered Accountant has been received.(ii)Certificate of P.W.D. authorities for the value of construction has been received.(iii)Certificate of the P.W.D. authorities and Departmental authority that the expenditure is according to the approved plan or project has been received.(f)Normally grants-in-aid is to be released after completion of the approved construction/project. In special cases where interim instalments of grant are decided to be sanctioned, the Competent Authority shall be satisfied that:-(i)Statement of expenditure audited by a Chartered Accountant has been received.(ii)Certificate by the Deputy Director of Agriculture regarding work done and material used.The instalment sanctioned shall not exceed 50% of the approved and actual expenditure. For the final payment certificates as (c) above would be necessary.(g)In all cases before or at the time the money granted is paid over, the grantee and the officer of the Government making the grant shall sign a written agreement to the effect that the grant is made and accepted subject to the condition as to presumption and all other conditions contained in these rules, the grantee undertaking to sell and the Government officer to buy for Government on these conditions, the agreement shall be properly executed and registered under the Registration Act. In case grant has been made by the Government for the erection, purchase, improvement or repair of a building that building shall not be transferred or used at any time for any other purpose except with the written permission of the Department. Ordinarily, the Government shall have a prior lien on such a building. For the recovery of the sum representing the grants-in-aid paid when the building is to be alienated or proposed to be used for purposes other than those for which its construction was undertaken. The decision as to what the market value of such building be, shall rest with the Government. The above condition shall be included invariably in the agreement referred to above.(h)The form of the agreement by the management shall be as prescribed in appendix VIII with such modifications as the Department of Agriculture may agree to.(i)In cases of well established institution undertaking big construction project. Government, at its discretion may release initial instalments of the grants-in-aid advance of the expenditure.
