Section 13(4) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(4)The total recurring grant-in-aid from Government of Rajasthan in any year shall not exceed the difference between the total approved expenditure taking into account and the income from the fees and other recurring sources during the same year, including grants from other State and Central Government, Sabhas, Societies and local Bodies, as also the income from Interest on reserve funds or rent of property.
