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State of Rajasthan - Section

Section 3 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

3. Eligibility.

- All institutions functioning in Rajasthan for the educational and cultural development and physical culture of the people are eligible for the following kinds of grants which may be paid at the direction of the sanctioning authority:-(i)Recurring or maintenance grant.(ii)Non-recurring grants towards equipments/buildings etc., and(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 institution is of an All India character and its project and activities have been approved by the Central or any State Government.Note 2. - Proprietary institution (i.e. institution not registered under either the Society Registration Act, 1860 or Rajasthan Public Trust Act or any other Act etc. that may be specified by the Government) will not be eligible for any kind of grant from public funds.Note 3. - Moneys annually granted from public funds for undertaking educational activity in the State are administered under the control of the Director of Education 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 the probable reduction in any year will be given as soon as possible after the budget grants are passed and such reduction will continue in force until the notice is modified or cancelled.
(1)Classification of Institutions. - The institutions will be classified under two categories-
(a)Educational institutions. - In this category shall be included all schools, colleges, technical institutions and other institutions imparting primary, secondary or post secondary (higher) education and following the curricular prescribed or approved by the Education Department of the Government of Rajasthan or the Ministry of Education, Government of India, Board of Secondary Education, Rajasthan, Statutory Universities established or to be established in Rajasthan.
(b)Other institutions. - In this category will be included institutions dealing with other aspects of education such as Pre-Primary Training Institutions, pre-Primary Montessory and Kinder-Garten Schools. Research and Cultural Societies engaged in the advancement of knowledge or cultural institutions for the collection, preservation, editing and publication of old literature, which are not attached to a recognised school or college provided that they do not take part in communal or subversive activities: (Sanskrit Pathshalas and Colleges) societies or special schools engaged in the teaching of Music and/or Dance and or a Drama or Physical Education: Physical cultural organisation and sports Associations or other Bodies conducting tournaments and competitions in games, sports or cultural activities, special schools for physically handicapped children; Arts, (Science or Commerce Colleges, Teachers Training Colleges or Schools: Engineering College/Vocational and Technical Schools) or institutes including Art or Craft Schools, Rural institutes, Scouts/Guide Association, Vocational Guidance Clinics which are attached to educational institutions, institutions for adult and social education, public libraries, Educational Camps and tours etc. etc.
(2)Conditions of grant. - No grant shall be made to an institution unless it agrees to comply with the conditions hereinafter laid down, which are over and above the conditions prescribed by the University, the Board of Secondary Education, Rajasthan and the State Department of Education and every institution which applies for grant-in-aid shall be deemed to have accepted its obligation to comply with these conditions:-
(1)The institution shall neither prepare nor send up candidates unless permitted by the Director of Education for an examination held in another State when an examination of the same nature is held in Rajasthan by the Education Department. or the Board of Secondary Education or the University.
(2)The records and accounts of the institution shall be open to inspection and audit by persons authorised by Government or the Education Department or the Accountant General.
(3)Admissions and all facilities including free studentship, half free studentships, provided by the institutions shall be available to every section of people without any distinction of caste and creed.
(4)The institution shall not be run for the profit of any individual and its Governing Body/Council or Management is such as can be trusted to utilise its assets for the furtherance of the objects of the institution.
(5)The institution shall, satisfy the requirements laid down under Appendix I regarding to constitution of the management or Governing Body. Among other things, the constitution of the said body shall ensure its secular character by specially laying down that not more than 2/3rd of its members shall belong to any particular caste or creed. Any change in the personnel of the Governing or Managing Body shall be reported early to the Department.
(6)The institution shall supply to the Education Department a list of all its assets, that the income of which is utilised for its expenditure.
(7)In the event of the Government being satisfied that a serious dispute exists in the Managing Committee or Governing Board of the institution which hampers the smooth running Managing Committee is wilfully delayed for more than six months, the Government after giving them a show cause notice may suspend the Governing Body Council or the Managing Committee and appoint an Administrator to exercise control over the assets and to run the institution till a new Governing Body/Council or the Managing Committee is formed according to rules or the dispute is settled otherwise.
(8)The institution shall not be closed down or down-graded without atleast one full academic year's notice being given to the Department. Such notice shall contain (i) the reasons of the intended closure or down-grading, and (ii) the list of all the assets held by it.
(9)The institution shall unless specially exempted by Government, invest its endowment in trust stock or place them in deposit in the State Bank of India, the Post Office Savings Bank or any Schedule Bank or one Bank recognised by the State Government. All money realised as fees from students, contributions, endowment and donations received for the institutions, its reserved funds, sums earmarked for building operations or other capital purposes and grants-in-aid shall constitute the Institutional Fund, which shall be placed in the State Bank of India, the Post Office Savings Bank or any other Scheduled Bank or State Recognised Bank. No money shall be kept out of the Institutional Fund. Withdrawals from the Institutional Fund shall be made only by a person who is duly authorised by the Governing Body or the Managing Committee to operate the Fund, and only for the purpose of incurring expenditure for the maintenance or improvement of the institution.
(10)The institution shall see that the number of pupils on roll and their average attendance or the number of persons deriving benefit from it, does not fall below the standard or number mentioned below:-
Section Class Average of student on roll Average attendance
Lower Primary School I to III 45 75%
Pry. Section I to V 75 75%
Middle Section VI to VIII 45 75%
Secondary School IX to X 40 75%
Higher Secondary School IX to XI 45 75%
Hostels   25 75%
Sanskrit institutions - - -
Institutions upto Praveshika - 12 75%
Madhyama - 6 75%
Shastri & Acharya - 2 75%
Note. - Provided that the average minimum enrolment in girls institutions shall be atleast 75% of the enrolment in boys institutions mentioned above. The average attendance in girls institutions shall not be less than 60%.
(11)The institution shall promptly comply with all the instructions issued by the Department for the proper running of the institution.
(12)The scale of tuition and other fees charged from the students shall not be lower than the scale laid down by the Government in this connection and shall not be changed without the previous approval of the Government.
(13)No grant shall be admissible for the starting of a new course, class, section or subject, a project unless previous permission has been obtained from the Department.If the management of an institution wishes to close down any course, class, section or subject, information of the same shall be given to the Department at least three months before such closures.
(14)No untrained teacher shall be permanently appointed in a school or in a teacher training institution without the permission of the Director of Education, unless the teacher concerned has been exempted from the training qualifications by the Department or the Board of Secondary Education.Note. - This rule will not apply to Higher Secondary Schools until the academic session 1965-66.
(15)An institution shall not appoint staff on a temporary basis for more than two years without the permission of the Director of Education.
(16)The age of superannuation for teachers shall not ordinarily exceed 58 and no extension/re-employment in service shall be granted beyond the age of 60. In special cases the Government may waive this condition for not more than 5 years particularly for teachers doing post-graduate teaching or research work.[The age of superannuation of employees holding posts equal to class III and Class IV employees of Government shall not exceed 58 and 60 years respectively.] [Added by Notification No. F. 1(164) Edu/Cell-VI/68, dated 21-3-1969 [1-7-1969].][No. Government servant retired on superannuation will be re- employed by any Institution receiving grant under these Rules]. [Added by Notification No. F. 1(164)Cell/VI/68 dated 13-3-1970 [1-7-1970]][Teacher who have received National and State Awards may be re-employed by the aided institutions till such teachers complete 58 years. Such aided institution would receive the usual grant-in-aid on the expenditure incurred on such teachers also.] [Added by Notification Added by Notification dated 19-7-1974.]
(17)Grant-in-aid shall not be sanctioned to such of the institutions which have failed to comply with the conditions in the past.
(18)The Grant-in-aid shall be utilised for the same purpose for which the same is sanctioned.
(19)The un-utilized balance shall be surrendered to the Department/Government before the close of the academic session.