Section 4 in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970
4. Conditions of Grant.
- No grant shall be made to an institution unless it agrees to comply with the conditions here-in-after laid down and every institution which applies for grant-in-aid shall be deemed to have accepted its obligation to comply with these conditions:-(1)The records and accounts of the institution shall be open to inspection and audit by persons authorised by Government or the Director or the Accountant General, Rajasthan, Jaipur.(2)The institution would conform to the standard, as may be prescribed by the Director from time to time as for other similar institution run by the State.(3)The Institution would be registered under Societies Registration Act.(4)The recipient should undertake not to encumber, dispose of and or otherwise utilise the assets created wholly or mainly from out of grant-in-aid given by the Government except with the prior permission of the later. The recipient shall maintain a register on the lines of the Form G.F.A.R. 19 with a view to maintain a record of the permanent and semi-permanent assets acquired wholly or mainly from out of grants given by the Government. A copy of the register shall be furnished by the recipient institution to the Director of Medical and Health Services once every year on or before a date to be specified by the later.(5)The Accounts of the Institution will be audited by the Chartered Accountant.(6)The recipient institution shall submit its accounts duly audited by a recognised body of Auditors, whenever so required by the Government but not later than six months from the close of the year.(7)The recipient institution shall submit such Accounts Statement/returns in respect of expenditure incurred from out of the grant as prescribed by the Government.(8)The grant should be spent for the purposes intended within a reasonable time unless a specific time is laid down in this regard by the Government. Any portion of the grant which remains unspent unutilised should be surrendered to the latter immediately on the expiry of the said time limit.(9)The institution shall abide by the instructions issued by the Director with regard to the standard and performance on technical services rendered by the Institution.(10)Treatment and all other facilities provided by the Institution shall be available to every section of people without any distinction of caste or creed.(11)The institution shall not be run for the profit of any individual and its Governing Body/Council of Board of Management be such as can be trusted to utilise its assets for the furtherance of the objects of the institutions.(12)The institution shall provide regular out-door/Indoor treatment to the patients.(13)The institution shall function at fixed hours as notified by the Director from time to time as in case of Government Institutions.(14)A notice board shall be fixed at a conspicuous place outside the institution containing the following information in bold letters:-(i)Name of the Institution.(ii)Name of Director Incharge of the Institution.(iii)Time of opening and closing of the Institution during each season.(iv)General public is given treatment.(15)The Institution shall not be allowed to remain closed for a period of more than 3 days except under special circumstances beyond control of the Governing body/council or board of Management of the Institution without the previous permission in writing of the Director of Medical and Health Services or the Unit Administration Officer under whose jurisdiction the Institution is situated.(16)The doctor shall not remain outside the Headquarter or absent from duty for more than 2 days without arranging n authorised suitable substitute for running the Institution, in his absence under an intimation to the Director or Unit Administrative Officer under whose jurisdiction the Institution is situated.(17)In case of an out-break of an epidemic of infectious disease the doctor of the institution will work with zeal and public spirit to deal with the situation and abide by such instructions as may be issued by the Director.(18)The entire amount of grant-in-aid will be utilised for the maintenance and running of the Institution. Proper and regular account of all expenditure shall be maintained and furnished to the concerning Unit Administrative Officer.(19)A proper Register of patients shall be maintained regularly in the Proforma as at Appendix 'B'. A printed Register can be had from Government Press. Jaipur on payment. The Incharge shall furnish prescribed returns from time to time as per instruction from the Director.(20)The institution shall use medicines of the same standard as prescribed in the Pharmacopia and are used in the Government Institutions.(21)The institution shall furnish the information in time as required by the Director from time to time.(22)Any changes in the personnel of the Governing body shall be promptly reported to the Director.(23)The grant-in-aid shall be utilised for the same purpose for which it has been sanctioned.(24)The staff employed for the Institution receiving grant shall not held any other such salaries or Honorary job which may interfere with the efficient and regular discharge of his duties and responsibilities.(25)Every facility shall be provided to the Officer appointed by the Director for Inspection of the Institution, its accounts and other records which should be maintained in the prescribed form. All the instructions issued by the Director for affecting improvement and efficiency in the working of the Dispensary/Hospital shall be complied with.(26)Annual report on the working of the Institution shall be submitted by the end of the January, every year.(27)The institution shall scrupulously observe the moral code of profession.(28)Every aided Institution shall be under the Management of a Committee who shall undertake the responsibility for the maintenance of the institution and fulfilment of all the prescribed conditions including due enforcement of rules and regulations and instructions.(29)No untrained staff shall be appointed by the Managing/Governing Body in the Institution.(30)Grant-in-aid shall not be paid to such of the Institution which have failed to comply with the condition in the past.(31)The Institution shall apply to the Director, a list of all its assets the income of which is utilised for its expenditure.(32)In the event of the Government being satisfied that a serious dispute exists, in the Managing Committee or Governing body of the Institution which hampers the smooth running 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 them 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 to run the institution till a new Governing Body/Council or the Managing Committee is formed according to rules or the dispute is settled otherwise.(33)The institution shall not be closed, down-graded without at least one full calendar years notice being given to the Director such notice shall contain:-(i)The reasons of the intended closure or down-grading.(ii)The list of all the assets held by it.(34)The Institution shall unless specially exempted by the 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 Bank recognised by the State Government. All the contribution, endowments and donations etc., received for the institution, its reserve fund, sums year marked for building operations or other capital purposes and grant-in-aid shall constitute the institutional fund, which shall be placed in the State Bank of India or State recognised Bank. 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 purpose of incurring expenditure for the maintenance or improvement of the Institution.(35)The recipient institution should bind itself to abide by the terms and conditions of the grants and to refund the entire amount of the grant with interest thereon (or a sum specified) in the case it fails to comply with the conditions and terms of the grant.
