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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The National Capital Region Planning Board Rules, 1985

(2)
(a)Only so much of the grant shall be paid during any financial year as is likely to be expended during the year. In the case of grants for specific works or services such as buildings, water supply schemes and the like, payments should be authorised according to the needs of the work. It shall be ensured that money is not drawn in advance of requirements. A rush for payments of these grants in the month of March should be avoided.
(b)Where grant-in-aid involves one time payment it should be paid, as far as possible, before the end of December. In any case, rush towards payments of such grants in the last quarter of the financial year should be avoided.