Section 10 in Punjab Management of Senior Citizen Homes for Elderly Persons Scheme, 2019
10. Procedure for submission of proposals and release of grant-in-aid.
(1)Any Non Government Organization or Voluntary Association who wishes to receive grant-in-aid as per option 2 under clause 8 shall make an application in Form 1 to the District Social Security Officer who shall forward the same to the Director Social Security alongwith the recommendations of the District Level Inspection Committee.(2)The application form shall clearly indicate the target group of beneficiaries to be covered and in addition to the documents mentioned under sub-clauses (2) and (5) of clause 3, the following additional documents are required, namely:-(i)information relating to the grants received or likely to be received from other departments of the Government of Punjab or any other source for the same project; and(ii)a bond in a format specified by the Government, on a non-judicial stamp paper, for the amount of grant-in aid being sought, duly executed by the controlling authority of the institution or organization.(3)On basis of the recommendation of the District Level Inspection Committee, the grant- in-aid shall be released by the State Grant-in-Aid Committee. The recommendations for arrears of grants shall be considered only if there is also a specific recommendation for the release of grant-in aid for the current financial year.(4)The grantee shall be open to inspection by any officer of the State Government or any agency or any person or persons authorized in this behalf including third party inspections at any time.(5)If grantee has already received a grant from some other Government sources for the purpose for which the application is being made under this Scheme, the assessment for grant shall normally be made after taking into account the grant received from such other sources.(6)The grantee shall maintain a separate joint or current account in the name of the President or Secretary of the organization or association for the grants received under the Scheme, which shall be open to inspection or audit at any time by the Comptroller and Auditor-General of Punjab or any officer deputed by the Government in this behalf. Where the grantee is State Government, the District Social Security Officer concerned shall be the Drawing and Disbursing Officer for the grants received under this scheme.(7)The grantee shall maintain a separate record of all assets acquired wholly or substantially out of the Government grant in the Stock Register which shall be open to inspection or audit at any time by Comptroller and Auditor-General of Punjab or any officer deputed by the Government in this behalf.(8)If State Government is not satisfied with the conduct of grantee or finds that the rules or guidelines prescribed are being violated by the grantee, it reserves the right to terminate the grant-in-aid and may recover the amount of grant-in aid already sanctioned with interest.(9)The grantee shall change the location of the Home only with the prior approval of the Government.
