Section 77 in The Delhi School Education Rules, 1973
77. Contingent grant.
(1)Contingent grant shall be admissible to a school to the extent of the ninety-five per cent, of the actual expenditure incurred during the period of twelve months immediately preceding the financial year for which the grant is made, subject to such ceiling on items as may be approved by the Director from time to time.(2)The approved items of contingent expenditure shall be such as are specified in Appendix I.(3)[ Relevant contingent grant may not be paid unless the audited annual accounts and sundry records, like vouchers, receipts and the like, are produced.] [Sub-rule (3) Substituted by The Delhi School Education (Amendment) Rules, 1990 (w.e.f. 23.2.1990).]
