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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6) in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977

(6)Fines.With regard to other fees referred to in (a) and (b) above subject fees, games and craft shall be utilised for the specified purpose for which they are charged and in the event of their non- utilization in full or part, the amount is transferred to the Students Fund to be utilised in the next year. The Government 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 building 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 ¼th of the annual grant fixed for the previous year till the current year's is sanctioned subject to its final adjustment.The following will be the basis for the categorisation of the institution:-