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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(13) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

(13)Number of faculties and subjects provided.Note. - The notice period pay recovered from the employees of the institution and the amount of the management share of the Provident Fund Scheme forfeited by the management during the year shall be shown as income in the audited statement and shall be created as income of the institution for the purpose of arriving at the figure of net approved expenditure.