Section 4(2) in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
(2)Subject to the conditions laid down in these rules the Cultural Institutions shall be eligible to grants-in-aid for recurring expenses such as pay and allowances, etc. of the staff, expenditure in respect of seminars, conference, etc. and for non-recurring expenditure viz.; expenditure on buildings, telephones, purchase for equipments, books for libraries, Organisation of games and sports, etc.Subject to the conditions laid down in these rules, recurring and nonrecurring grants will be sanctioned by the competent authority for such purposes as may be specified in the sanction orders.
