Section 7 in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
7. Sanction authority.
(a)All new cases of grant-in-aid and every case of annual payment of recurring or hereditory grant-in- aid exceeding Rs. 600/- per annum shall require a sanction of the Government.(b)The Commissioner and the Regional Assistant Commissioner are delegated the following powers to sanction annual payment of recurring or hereditory grant-in-aid in cases which bear on original sanction of the Government subject to provision in the annual budget: -(i)The commissioner up to Rs. 600/- per annum in each case.(ii)Regional Assistant Commissioner up to Rs. 300/- per annum in each case.Provided the existing recipient has been duly recognised under an order of the Govt, under clause (d)(c)Non-recurring grant-in-aid will be sanctioned by the Commissioner and Assistant Commissioner up to an amount of Rs. 100/- and Rs. 50/- in each case respectively subject to a maximum ceiling of Rs. 1000/- in the case of the Commissioner and Rs. 250/- in the case of the Assistant Commissioner in a year within the limits of budget provision for the purpose.(d)On the demise of a Manager, Mahant or Pujari, who is a recognised recipient of hereditory grant-in-aid, a suitable successor shall be recognised in accordance with the established custom or procedure on this subject. Such recognition shall be sanctioned by the Government.
