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State of Rajasthan - Section
Section 8 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970
8. Alienation of the Property.
- An institution or a body which has received grant-in-aid under these rules shall not transfer any property to any person/institution or body without the concurrence of the Department/Government as the case may be except the disposal of un-serviceable articles.Appendix 'A'Account of income and expenditure of the quarter ending:-| on | (month) | (Year) | of |
| (Name of the Institution) | |||
| Income | Expenditure | ||
| Rs. | Rs. | ||
| (Details) | (Details) | ||
| Balance | Balance | ||
| Total | Total |
| Month | Year | Date | ||||
| S. No. | Daily No. | Name of the patient | Age | Sex | Diagnosis | Treatment |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |