Section 16 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
16. Non-Recurring Grants
.- (a) Non-recurring grant shall not exceed 50% of the total approved and actual expenditure.(b)Non-recurring grant may be given for construction, repair and extension of building (including hostels), for purchase of furniture and equipment and for the purchase of library books.(c)Grant for the purchase or replacement of bus shall not exceed 25% of the controlled price of the bus. Replacement will normally be allowed after an interval of at least 10 years. Such grant will ordinarily be considered only for Girls institutions and Montessory schools and preference will be given to institutions situated in cities or away from residential localities.(d)Grant-in-aid will be given in only those cases where the plan and estimates of expenditure have received the prior approval of competent authority as per schedule of powers in Appendix - X (item 6).(e)Plans and estimates upto Rs. 50,000/- for the construction of building may be scrutinized and countersigned by the District Education Officer of the district concerned, if the same are prepared by a qualified Engineer.Plans and estimates above Rs. 50,000/- must be prepared and verified by the P.W.D. and be submitted to the Director of Education through proper channel.(f)Grant-in-aid will be sanctioned and released to the institutions by the competent authority as per schedule of powers in Appendix - X (Item 8). Before the sanction of grant the competent authority shall be satisfied that -(i)Statement of expenditure audited by a Chartered Accountant has been received;(ii)Certificate of P.W.D. authorities for the value of construction has been received;(iii)The certificate of the P.W.D. authorities and Departmental authority to the effect that the expenditure is according to the approved plans or project has been received.(g)Normally grant-in-aid is to be released after the completion of the approved construction/project. In special cases where interim installments of grant are decided to be sanctioned, the competent authority shall satisfy itself, that -(i)Statement of expenditure audited by a Chartered Accountant has been received;(ii)Certificate of Dy. District Education Officer or District Education Officer regarding work done and material used has been received.The installment sanctioned shall not exceed 50% of the approved actual expenditure. For final payment certificate as in (f) above would be necessary.(h)In all cases, before or at the time the money granted is paid over, a mortgage deed as specified in Appendix - XI shall be executed and got registered.
