Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(a) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

(a)Educational institutions. - In this category shall be included all schools, colleges, technical institutions and other institutions imparting primary, secondary or post secondary (higher) education and following the curricular prescribed or approved by the Education Department of the Government of Rajasthan or the Ministry of Education, Government of India, Board of Secondary Education, Rajasthan, Statutory Universities established or to be established in Rajasthan.