Section 8 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
8.
(i)The application for grant shall be accompanied by copies of the Constitution/Memorandum of Association and rules of the institution.(ii)Copies of audited accounts showing its financial position along with annual reports indicating therein the receipt and expenditure of the year.(iii)A scheme explaining the purpose for which money is required.(iv)Statement giving details of grant, if any, received during the previous three years from the Central Government and/or other Departments of the State Government.(v)If the grant applied for is in connection with construction of buildings or for extension of existing accommodation, copy of plan with estimates worked out by a qualified Engineer and a copy of letter of approval of the plan by the competent and local authority where such approval is necessary under any law for the time being in force.(vi)Specimen signature, duly attested by a Gazetted Officer of the applicant, who shall be the Secretary or the principal executive authorised by the Constitution of the institution to execute financial transactions; and(vii)an undertaking signed by the Secretary or Principal executive of the institution to abide by the provisions of these rules.
