Section 2(d) in The Maharashtra Educational Institutions (Transfer of Management) Rules, 1972
(d)"salary grant" means such portion of the maintenance grant by the State Government under the Grant-in-aid Code which is paid quarterly to an educational institution, as in the opinion of the Education Officer is necessary for the full payment of the salaries and allowances of employees of the institution, regard being had to the amount of fees realisable by the institution from month to month of in instalments, as the case may be;
