Section 16(g) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(g)Normally grant-in-aid is to be released after the completion of the approved construction/project. In special cases where interim installments of grant are decided to be sanctioned, the competent authority shall satisfy itself, that -(i)Statement of expenditure audited by a Chartered Accountant has been received;(ii)Certificate of Dy. District Education Officer or District Education Officer regarding work done and material used has been received.
