Section 67 in The Goa, Daman and Diu School Education Rules, 1986
67. Building grants.
(1)Building grants may be given for the following purposes only to those Schools Managements which are qualified to receive maintenance grant for-(a)purchase, construction, extension or rebuilding school buildings;(b)payment of debts incurred in the purchase, construction or extension of school buildings.(2)No grants shall be admissible to under sub-rule (1) for the ordinary and extraordinary repairs and for the upkeep of a school building, and any grants made under clause (b) of sub-rule (1) shall be made only in special cases at the discretion of the Government.["68. Quantum of building grant. [Rules 68 (1) and (2) have been Substituted vide Notification dated 2-7-1997 (O. G., Series I No. 17 dated 24-7-1997).](1)No building grant shall ordinarily exceed two-third of the total expenditure annually incurred subject to maximum of Rs. 10 lakhs, whichever is less, after the commencement of these rules.(2)The managements who are receiving maintenance grants are also eligible for the grant of building loans upto Rs. 10 lakhs to be regulated under the same terms and conditions as laid down in sub-rule (1) of rule 68 and rule 67 and 70. This building loan can be sanctioned as per the scheme prepared and approved by Government from time to time and in addition to the building grant at the discretion of the Government."] [Proviso inserted by (Amendment) Rules, 1997 (O. G., Series I No. 33 dated 13-11-1997).](3)The scheme of payment of building grant and building loans shall be reviewed by the Government once in five years in consultation with the Advisory Board.(4)The upper limit prescribed for the grant of building grant and/or building loan in sub-rule (1) and (2) above may be reviewed periodically on the recommendations of the Advisory Board, subject to availability of funds.
