Section 7 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
7.
For purposes of eligibility for consideration for sanction of grant, a Cultural Institution must-(a)be a body with a definite objective and must have a sound Organisation;(b)possess a Constitution or a Memorandum of Association specifying the aims and objects and the method of execution with definite rules of administration of funds and maintenance of accounts;(c)have a governing body or a managing committee or any other executive body by whatever name it may be called to look after the management of its affairs;(d)have a Secretary or a Principal executive described by any other name, who shall be held responsible for proper management of funds and control of the affairs of the institution;(e)not be engaged directly or indirectly in political activities or activities likely to promote communal or regional sentiments; and(f)be located in a building of its own or in an independent building hired by the institution.
