Section 16(f) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(f)Grant-in-aid will be sanctioned and released to the institutions by the competent authority as per schedule of powers in Appendix - X (Item 8). Before the sanction of grant the competent authority shall be satisfied that -(i)Statement of expenditure audited by a Chartered Accountant has been received;(ii)Certificate of P.W.D. authorities for the value of construction has been received;(iii)The certificate of the P.W.D. authorities and Departmental authority to the effect that the expenditure is according to the approved plans or project has been received.
