Section 28(1) in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
(1)Notwithstanding anything contained in these rules, Government with the concurrence of Finance Department may in specific cases (1) sanction a recurring or non-recurring grant to a Cultural Institution located outside the State and engaged in an activity of national utility or welfare on such conditions as they determine, or (2) relax or modify the provisions of any of these rules in any case where, in their opinion, the operation of these rules would not be in public interest.Form No. II[Rules 14 and 21]An Agreement made on the......................day of.................between the Governor of Orissa (hereinafter called "the Governor") of the one part and the Cultural Society, a Society registered under the Societies Registration Act, 1860 (hereinafter called the Society), represented by the Secretary, Shri.......aged of the other part.Whereas the Society has made an application to the Government of Orissa (hereinafter called the State Government) for a grant..............:.....of(Rupees..............) for the purpose of..............of the Society;And whereas the State Government after considering the application granted (Rupees......................) for the purpose of the Society;Now, it is hereby agreed as follows :
