Section 6 in The Narcotics Drugs And Psychotropic Substances (National Fund For Control Of Drug Abuse) Rules, 2006
6. Grant of money from the Fund
.-(1) The Central Government may require the Applicant to furnish further information or clarification regarding the activities and matters connected with the Applicant to enable it to consider payment out of the Fund.(3)Every Applicant who has been sanctioned money out of the Fund under sub-rule (2) shall,-(a)apply and money to meet the expenditure incurred in connection with the measures taken for combating illicit traffic in, or controlling abuse of, narcotic drugs and psychotropic substances or controlled substances for all or any of the proposes specified in sub-section (2) of section 7-A of the Act;(b)submit an annual return ending on the last day of March of every year, within fifteen days of the end of the preceding year to the Central Government in Form "B" appended to these rules.(c)maintain regular books of accounts, showing receipt and expenditure, which shall provide a true and fair view of the financial position of such Applicant; and(d)be bound by the terms and conditions stipulated in the letter of sanction of money issued by the Central Government.(4)The money provided to the Applicant, and the assets acquired or created out of such money, shall be deemed to be entrusted to the Applicant for the purposes specified in sub-section (2) of section 7-A of the Act.(5)The Applicant shall retain, hold and use the money received by it from the Fund, and all assets acquired with such moneys, solely for the purposes specified in sub-section (2) of section 7-A of the Act and for no other purpose.(6)If the Central Government has reasons to believe that an Applicant,-(i)has failed to carry out the purposes specified in sub-section (2) of section 7-A of the Act; or(ii)is likely to be wound up; or(iii)is unable to maintain and preserve the assets acquired or created out of the money received from the Fund; or(iv)is unable to perform or is likely to commit breach of its obligations under the grant of money, the Central Government may, at any time, revoke the grant of money, and in such case the Applicant shall be disentitled to retain the moneys paid out of the Fund or the assets acquired or created thereby:[Provided that no grant of money shall be revoked without giving the grantee a notice to show cause within thirty days from the date of the notice as to why the grant should not be revoked for the reasons indicated in the notice and if the grantee so requests, without giving him a reasonable opportunity of being heard in person:Provided further that where the Central Government is of the opinion that the money that was granted is still with the grantee and that the grantee is likely to fritter away or squander the money, so that it is beyond the reach of the Central Government in case of revocation, it may revoke the grant and give notice to show cause to the grantee subsequent to the revocation and if the grantee so requests, give him a reasonable opportunity of being heard in person.] [ Inserted by G.S.R. 232(E), dated 2.4.2009 (w.e.f. 2.4.2009).]
