Section 7(g) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
(g)Normally grant-in-aid is to be released after the 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 of Dy. Inspector or Inspector of Schools regarding work done and material used.
