Section 11 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
11. Committee to scrutinize application.
- All applications for (i) recurring to new institutions (ii) for increase in the percentage of recurring grants of the institutions already on aid list and (iii) nonrecurring grants bill be considered and recommended to the sanctioning authority by a Committee consisting of the following members. The Committee will keep in view these rules, Government orders and circulars issued from time to time in this behalf and the provision in the budget:-(1)Director of (P&S) Education .... Convenor(2)Director of College Education (When cases of colleges are considered).(3)Chairman, Board of Secondary Education.(4)A representative of the Education Department.(5)A representative of the Finance Department.(6)Director of Sanskrit Education, when cases of Sanskrit Educational institution are considered.(7)Dy. Director of Education of each range, when cases concerning his range are being considered.(8)Three eminent non-official educationists.(9)Director, Technical Education for proposals on technical education.The Director of Education shall intimate the amount that may be available for the above grants in the financial year to the above committee when meets to consider applications for grant-in-aid.
