Section 84 in The Delhi School Education Rules, 1973
84. Conditions relating to the payment of grant for equipment etc.
- The grant for the purchase of furniture, equipment or appliances, games and sports materials or the like, shall be paid subject to the following conditions, namely:-(a)that the Director is satisfied that the purchase for which the grant is made has actually been made and that the articles are of the approved kind and specification;(b)the managing committee of the school gives an undertaking, in writing, that:-(i)no article purchased with the grant shall be struck off from the school property register or the stock register and no book shall be removed from the catalogue of library books unless it has been previously declared as unserviceable by a properly constituted Condemnation Board constituted by the Directorate of Education, Delhi;(ii)all such unserviceable articles shall be written off and disposed off by the managing committee in accordance with the instructions of the Director;Provided that where the value of any unserviceable article exceeds rupees five hundred, it shall not be written off without the previous sanction of the Director;(iii)the scale proceeds, if any, shall be refunded to the Government in the same proportion in which the grant was drawn for the purchase of the articles;(iv)if the school ceases to be a school of the status approved by the Director or an aided school or it has been maintained in a state of inefficiency, or the articles are used for purposes other than those for which they have been purchased, then the Director shall have a lien on the articles for the recovery of a sum which bears such proportion to the present market value of the articles as the grant bears to the market value of such articles at the time when the grant was made;(v)non-recurring grant may be sanctioned by the Director at the rate of not less than two-thirds of the approved expenditure subject to a maximum of one thousand rupees in each individual case.
