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State of Rajasthan - Section

Section 3 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970

3. Eligibility.

- All institutions functioning in Rajasthan are eligible for the following kinds of grant-in-aid which may be paid at the discretion of the sanctioning authority:-
(i)Recurring or maintenance grant which includes expenditure on pay and D.A. cost of medicines, diet charges, clothing and bedding and Electric charges etc.
(ii)Non-recurring grant towards equipment upto a limit of 5% of the approved items after an interval of 5 years.
Note. - The payment of grants will be subject to the provision that the requisite budget grants are sanctioned by the State Legislature. Notice of the probable reduction in any year will be given as soon as possible after the grants are passed and such reduction will continue in force until the notice is modified or cancelled.