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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(d) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(d)Grant-in-aid will be given in 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 - X (item 6).