Section 8(b) in Rules for the Cash Grant-in-aid to Temples and Other Religious and Charitable Institutions
(b)A utilisation certificate about grant-in-aid paid for the previous year shall be furnished before the grant for the succeeding year is sanctioned. This certificate shall be:(i)in form (A) in respect of temples and other religious or charitable institutions which are in respect of a cash grant-in- aid up to Rs. 600/- per annum and will bear the verification of the Sarpanch of the Panchayat of the region where the institution is situated or the Regional Inspector of the Department, or(ii)in form (B) in respect of all other temples and institutions and will bear the verification of the Regional Inspector of the Department or of the Tehsildar in whose Jurisdiction the institution exists.
