Section 3 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
3. Eligibility.
- All institutions, functioning in Rajasthan, for the development of education in Agriculture, animal husbandry, dairying and veterinary science, leading to a graduation degree, shall be eligible for the following kinds of grants which may be paid at the discretion of the sanctioning authority.(i)Recurring or maintenance grant.(ii)Non-recurring grants for equipments, buildings and other purposes, approved by the Government.(iii)Such other grants as may be sanctioned by the Government from time to time.Note 1. - The Government in exceptional cases, may also sanction an ad hoc non-recurring grant to any such institutions functioning outside Rajasthan on such terms and conditions as it may deem fit to impose, if such an institutions is of an all India character and its objective and activities have been approved by the Central or any State Government.Note 2. - Proprietary institutions (i.e. institutions not registered under either the Societies Registration Act, 1860 or Rajasthan Public Trusts Act or any other Act that may be specified by the Government) will not be eligible for any kind of grant from public funds.Note 3. - Money annually granted from public funds for undertaking educational activities of the nature described above in the State will b e administratively controlled by the Department of Agriculture in accordance with the conditions set forth in these rules.Note 4. - The payment of grants to institutions will be subject to the proviso that the requisite budget grants are sanctioned by the State Legislature. Notice of probable reductions in any year will be given as soon as possible after the budget grants are passed and such reductions will continue in force until the notice is modified or cancelled.
