Section 11 in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
11. Review of sanctions.
- The Government may order the review of all or any particular sanctions of grant-in-aid and if deemed expedient may issue orders regarding the cessation or revision of the grant-in-aid payable to any temples or religious or charitable institutions."Appendix(Reference rule No. 8)Certificate (A)It is certified that............................................... (name of the temple or the......... has functioned during religious or charitable institution) the year and the grant-in-aid amounting to Rs............. for this year has been utilised for the purpose........Signature.........Designation........Station......Dated ........Note. - This certificate shall be signed by the Sarpanch of the region where this institution is established or of the Regional Inspector of the Department.Certificate (B)It is certified that................................... (name of the temple or the......... has functioned during the religious or charitable institution) year............... and from the inspection of the regular accounts maintained by this institution and local enquiries it is verified that the grant-in-aid of Rs........ /- for the year........ has been utilised for the bona fide purpose of ..............and there is an opening balance of......... at the close of the year.Signature.........Designation........Station......Dated ........Note. - This certificate shall be signed by the Tehsildar in whose jurisdiction the institution exists or by the Regional Inspector of the Department. The Certifying Officer shall examine the Account Books and make other local enquiries if necessary for his satisfaction about the correctness of the facts before such verification.
