Section 4(4) in The Rules for Payment of Grant-in-Aid to Non-Government Allopathic Institutions & Red Cross Societies, 1970
(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.
