The sanction necessary for payment of grants-in-aid or contributions to education and other institutions, local bodies and co-operative societies and of educational scholarships is regulated by departmental rules or orders. The following instructions are issued for the general guidance of subordinate authorities in the matter of according sanctions for grants-in-aid.Note. - For procedure regarding disbursement of grants-in-aid, contributions, scholarships, etc., at the treasury, See Rules 429-433 of the Bihar Treasury Code.
