Section 7(c) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
(c)Non-recurring grant-in-aid will be sanctioned by the Commissioner and Assistant Commissioner up to an amount of Rs. 100/- and Rs. 50/- in each case respectively subject to a maximum ceiling of Rs. 1000/- in the case of the Commissioner and Rs. 250/- in the case of the Assistant Commissioner in a year within the limits of budget provision for the purpose.
