Section 9 in The Grants-in-Aid (Cultural and Sports Institutions) Rules, 1986
9.
(1)The Director/Collectors of the districts shall consider the applications received by him under Rule 3 and submit to Government before the end of August every year his recommendations in the matter of grant-in-aid to Cultural Institutions during the financial year. The cases of institutions which have defaulted in submitting utilisation certificates in respect of grants made in previous years shall not be recommended.(2)The recommendation shall contain details viz., the name of the Cultural Institution, the area which the institution serves, the purpose of application for grant, the amount of grant to be paid to each and details of amounts granted during the previous three years.
