Section 10(x) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993
(x)Withdrawals from the institutional fund shall be made, only by a person, who is duly authorised by the Managing Committee to operate the fund and only for the purpose of incurring expenditure for the maintenance or improvement of the institution.(xi)The institution shall promptly comply with all the instructions/ orders/decisions given from time to time by the department for the proper running of the institution.(xii)No grant shall be admissible for starting a new course, class, section, subject, faculty or a project, unless previous permission of the competent authority has been obtained.(xiii)The management shall appoint teachers and other staff and shall follow the conditions of service, as laid down in these rules. Only trained teachers shall be appointed by the institution.(xiv)The management shall not spend any portion of its income, including accumulated savings, on items, which are against the interest of the institution.(xv)The Grant-in-aid will be payable to the management of the institution subject to availability of funds and shall not be claimed as a matter of right.(xvi)The amount of aid may normally be paid to the Secretary of the Managing Committee of the Institution but in special circumstances and for reasons to be recorded in writing, such amount may be paid to any person authorised by the Director of Education or by any other officer empowered by him in this behalf.(xvii)In case of financial crisis the State Government may stop/reduce or modify the grant without assigning any reasons whatsoever.(xviii)The total recurring grant-in-aid in a year shall not exceed the difference between the total approved expenditure and the recurring income from all the sources.(xix)The grant-in-aid or any property, movable or immovable, created out of it, shall not be utilised for any purpose other than the purpose for which it was sanctioned.(xx)The unutilised balance at the end of the financial year shall be surrendered to the Department/Govt. on or before 31st March each Year, failing which it shall be adjusted towards next installment of aid becoming due.(xxi)The institution shall maintain student-wise demand and collection register for different kinds of fees realised.(xxii)Only the recognised institutions shall be eligible for grant-in-aid.(xxiii)No grant-in-aid shall be admissible to an institution which either avoids audit/inspection or fails to co-operate with the auditing/ inspecting authority.(xxiv)The Secretary of the institution or any other person duly authorised shall at the time of receiving grant-in-aid, submit an undertaking in the form prescribed in Appendix - XII in triplicate to the countersigning authority.
