Section 14 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
14.
The Director/Collectors of the districts shall, before countersigning the bill ensure that the conditions attached to the grant and this stipulated under these rules have been accepted by the grantee without any reservation. An agreement in Form No. 11 shall also be executed by the Society/Institution that they agree to be governed by the conditions of the grant and to abide by the provisions of these rules. No funds shall be released unless the grantee executes the agreement.
