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State of Rajasthan - Section

Section 11 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

11. Procedure for Grant-in-Aid

.- (1) Any non-Government educational institution seeking grant-in-aid from the Government shall submit its application in the form prescribed in Appendix - IV to the concerned Director of Education latest by 30th September of the year immediately preceding the year in which the grant-in-aid has been applied for. By 31st October each year the Director of Education shall order for a panel inspection by a Committee, to be nominated by him and direct such in the proforma as specified in Appendix - V. Committee to submit its report/latest by 31st December. The panel inspection report shall be scrutinized by the Head of Accounts Branch of the Directorate. A list of institutions recommended by the Panel Inspection Committee shall be sent to the State Government by 31st of January. Such reports, after due scrutiny shall be put-up before the Grant-in-aid Committee, which shall consists of the following :-
(i) Special Secretary to the Government Education Department Chairman
(ii) Director and /or Chief Accounts Officer of Primary andSecondary Education Member
(iii) Director of College Education Member
(iv) Director of Sanskrit Education Member
(v) A Representative of the Finance Department Member
(vi) Three eminent non-official Educationists nominated by theGovernment Member
(vii) Accounts Officer, Education Deptt. Govt., Secretary, Jaipur Member-Secy.
(2)The Director of Education shall intimate the amount that may be available for the above grants in the financial year to the above committee, when it meets to consider the applications for grant-in-aid.
(3)The Government shall convey its approval of the quantum of aid etc. to the concerned Director of Education for further necessary action.
(4)The quantum of aid shall depend upon the recommendations of the grant-in-aid committee and finally as may be approved by the Government and may range from 50% to 90% of the approved expenditure of the Institutions :Provided that in case of Railway schools situated in Rajasthan, grant-in-aid may be allowed as follows :
1. Primary & Upper Primary Schools 50% of approved expenditure
2. Secondary or Senior Secondary Schools 25% of the approved expenditure
Provided further that the percentage of aid for a new faculty or subject shall not be less than that already being paid for another faculty or subject in an institution.
(5)A declaration shall be furnished by the person authorised by the management of the institution for which grant-in-aid is being sought, to the effect that it has sufficient assets (list to be attached) which are free from all encumbrances and do not include assets created or added out of the grant-in-aid received and that the income of such assets supplemented by grant-in-aid will be adequate to enable the management to carry on the institution efficiently and to pay the salaries of the staff of the institution regularly and on time.