Section 5 in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
5. Definitions.
- In these rules, unless there is anything repugnant in the subject or context, -(i)Temple is a place of worship of deity where religious sermons may also be delivered;(ii)Religious institution is an institution where prayers are offered scriptures are recited, and discourses on religion take place such as Maths, Gurdwaras, Churches, or Mosques etc;(iii)Charitable institution is an institution where alms are given in cash or kind to needy and deserving persons: - such as Anthashram, Leper Asylum Homes-for poor and destitute, etc;[This shall always include the Siwanchi Darwaza Goushala, Jodhpur and Pinjrapole Goushala Jaipur] [Added and shall always be deemed to have been added by Notification No. F 17 (9) Rev. 1 (73), dated 5-6-1974 Published in Rajasthan Gazette Part 4-c dated 22-8-1974.](iv)Recurring grant-in-aid means affixed grant-in-aid given periodically;(v)Non-recurring grant-in-aid means a grant-in-aid given in lump sum for any specific purpose at a time such as, Pratishtha of Deity, replacement of broken image, or special repairs caused by natural calamities i.e., fire, lightening, earthquake, heavy rains etc. and for any other valid reason;(vi)Hereditory grant-in-aid means a cash grant-in-aid sanctioned in the name of the deity and which goes from father to offspring.
