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State of Rajasthan - Section

Section 10 in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

10. General conditions governing Grant-in-aid

.- Every institution which applies for grant-in-aid shall be deemed to have accepted its obligation to comply with the following conditions :-
(i)The institution shall neither prepare nor send candidates, unless permitted by the Director of Education, for an examination held in another State when an examination of the same nature and standard is held in Rajasthan by the Education Department, Board or University.
(ii)Admissions and all facilities including free studentship, half free studentship, provided by the institution shall be available to every section of people without any distinction of cast, colour, creed, religion or language.
(iii)The institution shall not be run for the profit of any individual. Its Managing Committee or Management must be such as can be trusted to utilize its assets for the furtherance of the objects of the institutions.
(iv)The institution shall supply to the education department, a list of all its assets, the income of which is utilised to meet the expenditure of the institution.
(v)The educational institution or any of its faculties, subject, course, class or section, shall not be closed down or down-graded without atleast one full academic year's notice in writing as envisaged under section 14 of the Act to the department.
(vi)Whenever the management of any recognised institution, is proposed to be transferred, the secretary and the person to whom the management is proposed to be transferred shall, before such transfer apply jointly to the Director of Education for prior approval of the transfer in the proforma as specified in Appendix - VI.
(vii)The Management shall deposit in the Endowment/Reserve Fund, a sum as prescribed in Appendix - II.
(viii)The amount collected by the management by way of grants, donations, interest on endowments, fees from students etc. shall be credited to the accounts of the institution and shall be reflected in annual income and expenditure statement of the institution. All moneys shall be deposited in a PD Account opened for the purpose in the District/Sub-Treasury except money required for immediate disbursement or payment. The institution shall maintain detailed accounts, income wise, in a register.
(ix)
(a)The management shall see that the total number of student on roll and their average attendance in the boys' institution does not fall below the standard mentioned hereunder :-
S. No. Standard of the Institution Class Total No. of students on roll in a session Average Attendance
1 2 3 4 5
I. Primary and Secondary Education
1. Lower Primary I to III 45 75.00%
2. Primary I to V 75 75.00%
3. Upper Primary VI to X 45 75.00%
4. Secondary IX to X 40 75.00%
5. Sr. Secondary XI to XII 60 75.00%
6. Hostels   25 75.00%
II. Sanskrit Education
1. Primary I to V 75 75.00%
2. Purva Pravesika V to VIII 45 75.00%
3. Pravesika IX to X 30 75.00%
4. Upadhyaya XI to XII 20 75.00%
5. Shashtri 1st year to 3rd year 20 75.00%
6. Acharya Previous and Final 10 75.00%
III. College Education
1. Graduation 1st year to 3rd year 30 75.00%
2. Post Graduation Previous and Final 20 75.00%
(b)in the case of Girls institutions the total number of students on roll in a session may be 75% of the number prescribed for the boys institution and the average attendance may be 60%.
(x)Withdrawals from the institutional fund shall be made, only by a person, who is duly authorised by the Managing Committee to operate the fund and only for the purpose of incurring expenditure for the maintenance or improvement of the institution.
(xi)The institution shall promptly comply with all the instructions/ orders/decisions given from time to time by the department for the proper running of the institution.
(xii)No grant shall be admissible for starting a new course, class, section, subject, faculty or a project, unless previous permission of the competent authority has been obtained.
(xiii)The management shall appoint teachers and other staff and shall follow the conditions of service, as laid down in these rules. Only trained teachers shall be appointed by the institution.
(xiv)The management shall not spend any portion of its income, including accumulated savings, on items, which are against the interest of the institution.
(xv)The Grant-in-aid will be payable to the management of the institution subject to availability of funds and shall not be claimed as a matter of right.
(xvi)The amount of aid may normally be paid to the Secretary of the Managing Committee of the Institution but in special circumstances and for reasons to be recorded in writing, such amount may be paid to any person authorised by the Director of Education or by any other officer empowered by him in this behalf.
(xvii)In case of financial crisis the State Government may stop/reduce or modify the grant without assigning any reasons whatsoever.
(xviii)The total recurring grant-in-aid in a year shall not exceed the difference between the total approved expenditure and the recurring income from all the sources.
(xix)The grant-in-aid or any property, movable or immovable, created out of it, shall not be utilised for any purpose other than the purpose for which it was sanctioned.
(xx)The unutilised balance at the end of the financial year shall be surrendered to the Department/Govt. on or before 31st March each Year, failing which it shall be adjusted towards next installment of aid becoming due.
(xxi)The institution shall maintain student-wise demand and collection register for different kinds of fees realised.
(xxii)Only the recognised institutions shall be eligible for grant-in-aid.
(xxiii)No grant-in-aid shall be admissible to an institution which either avoids audit/inspection or fails to co-operate with the auditing/ inspecting authority.
(xxiv)The Secretary of the institution or any other person duly authorised shall at the time of receiving grant-in-aid, submit an undertaking in the form prescribed in Appendix - XII in triplicate to the countersigning authority.