Section 6(1)(w) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

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State of Rajasthan - Subsection

Section 6(1)(w) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963

(w)A new institution coming into existence after the commencement of these rules shall not be eligible for grant-in- aid unless it has continued successfully, at least for one academic session from the date of recognition by the Department. In very special cases, however, this condition may be sanctioned against the approved budget of the First Year. Such grants will not exceed half of the salaries of the teaching staff likely to be incurred during the year and will be payable in monthly or quarterly or half-yearly instalments as may be required by the management.

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State of Rajasthan - Subsection

Section 6(1)(w) in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963