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State of Rajasthan - Section

Section 2 in The Rajasthan Rules for Regulating the Fund for Grant of Exgratia Financial Assistance (Family Planning Acceptors) 1976

2. Constitution of the fund.

- The fund shall be constituted out of the amount collected by contribution of 50 paisa per case of sterilisation/I.U.D. Insertion out of the Central assistance given as compensation money, and the amount so collected shall be kept in a non-lapsable fund under the head "081 Family Planning (a) Other Receipts. (i) Contribution recoveries towards ex-gratia financial assistance in the case of fatality/complication". The expenditure incurred on demands out of this fund shall be provided under the head "281 Family Planning (g) Compensation. (iv) Ex-gratia financial assistance in the case of fatality/complication 1. Ex-gratia Payments (non-plan)".