Section 5 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
5. Conditions of grant.
- No grant shall be made to an institution unless it agrees to comply with the conditions hereinafter laid down, which are in addition to the conditions prescribed by the affiliating University, State Department of Agriculture and the State Department of Education, and every institution which applies for grant-in-aid shall be deemed to have accepted its obligation to comply with these conditions:-(1)The institution shall neither prepare nor send up candidates unless permitted by the Department of Agriculture for an examination held in another State when an examination of the same nature is held in Rajasthan by the University.(2)The records and accounts of the institution shall be made available for inspection and audit by persons authorised by Government or the Director of Agriculture or the Accountant General, Rajasthan.(3)Admissions and all facilities including free studentship, half fee studentship provided by the institutions shall be available to all sections of people without any distinction of caste, creed or religion.(4)The institution shall not be run for the profit of any individuals or bodies corporate and its Management or Governing Body/Council is such as can be trusted to utilise its assets for the furtherance of the objects of the institution.(5)The institution shall, satisfy the requirements laid down in Appendix 1 regarding the constitution of the management of Governing Body. Amongst other things the' constitution of the said body shall ensure is secular character by specially laying down that no more than 2/3rd of its members shall belong to any particular caste or creed. Any change in the personnel of the Governing or Managing Body shall be reported immediately to the Government in the Agricultural Department.(6)The institution shall supply to the Agricultural Department a list of all its assets, the income of which is utilized for its expenditure find the details of such income and expenditure annually.(7)In the event of the Government being satisfied that a serious dispute exists in the Managing Committee or Governing Board of the Institution which hampers the smooth functioning of the institution and/or the election of the members of the Managing Committee is wilfully delayed for more than six months, the Government after giving a show cause notice, may suspend the Governing Body Council or the Managing Committee and appoint an Administrator to exercise control over the assets and personnel of the institution and to run the institution till a new Governing Board/Council or the Managing Committee is formed according to rules or the dispute is otherwise settled satisfactorily.(8)The institution shall not be closed down or down graded without at least one full academic year's notice being given to the Government in the Agriculture Department. Such notice shall contain (i) the reasons of the intended closure or down grading and (ii) the list of assets held by it.(9)The institution shall, unless specially exempted by Government, invest its endowment in trust stock or place them in deposit in the State Bank of India, the Post Office Savings Bank or any Scheduled Bank or Cooperative Bank or Bank recognised by the State Government. All money realized as fees from students, incomes derived from the assets or activities of the institution, contributions, endowments and donations received for the institution, its reserved funds earmarked for building operations of other capital purposes and grants-in-aid shall constitute the Institutional Fund, which shall be placed in a Scheduled Bank or a Co-operative Bank or in a financial institution approved by the Government for the purpose. No money shall be kept out of the Institutional Fund. Withdrawals from the Institutional Fund shall be made only by a person who is duly authorised by the Governing Body or the Managing Committee to operate the fund and only for the purposes of incurring expenditure for the maintenance or improvement of the institution.(10)The institution shall see that the number of pupils on roll and their average attendance or the number of persons deriving benefit from it, does not fall below the number fixed by the Government for the purpose from time to time but at least 30 in each year of Course, i.e. if it is a 5 year degree course, the number should be 150.(11)The institution shall promptly comply with all the instructions issued by the Government for proper running of the institution.(12)The scale of tuition and other fees, charged from the students, shall not be lower than the scales laid down by the Government for the purpose and shall not be changed without the previous approval of the Government.(13)No further grant shall be admissible for the starting of a new course of class, section or subject on a project or scheme or extension programme unless the prior approval of the Government has been obtained.If the management of an institution wished to closed down any course, class, section or subject, information of the same shall be given to the Government at least three months before the intended closure.(14)No person, not possessing the qualifications and experience prescribed by the Government for the various posts under the institution shall be appointed permanently to any post under the institution without the prior permission of the State Government in the Department of Agriculture;(15)An institution shall not appoint staff on a temporary basis for more than two years, without the permission of the State Government, Department of Agriculture.(16)The age of superannuation for teachers shall not ordinarily exceed 55, and no extension/re-employment in service shall be granted beyond the age of 58. In special cases, the Government may waive this condition for not more than 5 years, particularly for teachers doing post graduate teaching or research work.(17)Grant-in-aid shall not be sanctioned to such of the institutions which have failed to comply with the conditions of the grant-in-aid rules in the past.(18)The grants-in-aid shall be utilised for the purpose for which the same is sanctioned.(19)The un-utilised balance shall be surrendered to the Government before the close of the financial year.
