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State of Rajasthan - Section

Section 5 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

5. Assessment of annual recurring grant.

(a)[Annual recurring grant will be given on the basis of estimated expenditure of the current year and be subject to adjustment from the grant payable in the next year.] [Amended by Notification dated 15-9-1970 (1-4-70).](b)Approved expenditure shall be arrived at according to rules and such other instructions that may hereafter be issued from time to time by the Director of Education.(c)Institutions shall be categorized under advise of the Grant-in-aid Committee and shall receive Grant-in-aid as follows:-
Category A. 80% of the approved expenditure of the previous yearplus likely annual increment of staff.
  B. 75%  
  C. 60%  
  D. 50%  
Spl. Category - (Institutions carrying on the work of education on experimental and pioneering lines in accordance with the criteria laid down by the Department of Education - 90%.Note. - The case for an increase in grant-in-aid can, as a rule be reviewed by the Grant-in-aid Committee ordinarily after 3 years on the basis of inspection reports and general improvements in other principles of categorization.Grant-in-aid Committee will admit institutions to the special category after examination of their cases under criteria listed in Appendix X.(d)The total recurring grant-in-aid from Government of Rajasthan in any year shall not exceed the difference between the total approved expenditure taken into account and the income from the fees and other recurring sources during the same year, including grants from other States and Central Government, Sabhas, Societies and local Bodies.[For the purpose of this rule:(i)income from interest on reserve fund or rent of properties.(ii)fee income from fee charged at a rate higher than Government rates to the extent of the actual excess realised:shall not be considered as income from other recurring sources.] [Refer circular Chaper (2).]Note (2) - The income from fees and fines referred in sub-rule (d) includes the following fees and shall be separately mentioned in the statement of audit prepared by the Chartered Accountant or other approved auditors:-
(1)Tuition fees.
(2)Tutorial fees.
(3)Admission and re-admission fees.
(4)Transfer Certificate fees.
(5)Any other fees not covered by the above except-
(a)subject fees for example Commerce fees, Science fees. Agriculture fees. etc.
(b)Games fees and fees charged for craft and other activities in Agriculture dairy. Home Science etc. referred in sub-clause K.M.N. Rule 6.
(6)Fines.With regard to other fees referred to in (a) and (b) above subject fees games and crafts shall be utilised for the specified purpose for which they are charged and in the event of their non- utilisation in full or part, the amount is transferred to the Student Fund to be utilised in the next year. The Governing body/Council or the Management shall in no case utilise any portion of the students fund for the purpose of running the institution or in payment of salaries of the staff, rent of the buildings etc.Note (3). - During each year every institution admitted to the grant-in-aid list shall provisionally be paid a monthly sum equal to 1/12th or a quarterly sum equal to l/4th of the annual grant fixed for the previous year till the current year's grant is sanctioned subject to its final adjustment.The following will be the basis for the Categorisation of the institutions:-
(1)Quality of educational work judged on the results on an average of last 3 years of the public examinations of the Highest class in the institution.
(2)Correction work.
(3)Individual attention.
(4)Teaching efficiency.
(5)Discipline and tone of the institution (Rules of discipline Annexure II).
(6)Extra-curricular activities cultural life, games, etc.
(7)Contributions to community life (special service in the area).
(8)Classwise attendances throughout the year.
(9)Facilities for games, sports, P.T., and participation and achievement in tournaments.
(10)Provision for building and equipment.
(11)Absence of malpractices and irregularities.
(12)Absence of stagnation among students.
(13)Number of faculties and subjects provided.Note. - The notice period pay recovered from the employees of the institution and the amount of the management share of the Provident Fund Scheme forfeited by the management during the year shall be shown as income in the audited statement and shall be created as income of the institution for the purpose of arriving at the figure of net approved expenditure.