Section 8 in The Assam Elementary Education (Provincialisation) Rules, 1977
(8)Save and except otherwise provided by the Government the D.I. of Schools will prepare a list of deserving schools for non-recurring grants in consultation with the Board and submit the list to the D.E.E. not later than 30th September. While submitting the proposal for sanction of non-recurring grant the purpose of each grant should be clearly specified accompanied by concrete estimates of each grant. Failing to get an approval list within 30th September the Director of Elementary Education may extend the date of submission of the list up to 30th October if he is satisfied that the Board is unable to forward the proposal by the 30th September for genuine reasons. If the list is not received within the date fixed in this rule, the D.I. of Schools shall prepare a list of deserving schools and send the same to the D.E.E. for sanction which Government may issue on receipt of specific proposal from the D.E.E. The Government, however, may sanction such non-recurring grants to any deserving schools even though the Board has not forwarded their case. Accounts for the grant whether for construction repair or any other purpose shall be subject to audit by auditors from the office of the D.E.E. or by any auditor as the Government may decide.
