Published vide Notification No.E.88/88/2 in the Assam Gazette, Part 2, dated May 31, 1989
ner570
Notification No.E.88/88/2. - Whereas it is expedient to lay down rules regulating the terms and conditions for sanction of grant-in-aid to the Assam Institute of Management and Accountancy set up under the Department of Public Enterprises for development of human resource in various fields of professional management in the State of Assam, the Governor of Assam is pleased to frame and publish following rules:-
- Short title.- These rules shall be called the Assam Institute of Management and Accountancy Grant-in-aid Rules, 1988.
- Commencement.- These rules shall come into force with immediate effect.
- Definitions.- (a) "Institute"means the Assam Institute of Management and Accountancy, Guwahati.
(b) "Government" means the State Government of Assam in the Public Enterprises Department.
(c) "Director" means the Director of Assam Institute of Management and Accountancy.
(d) "Approved" means the approved by the Government of Assam.
(e) "Secretary" means the Secretary of the Governing Body of the Institute.
(f) "Chairman" means the Chairman of the Governing Body of the Institute.
(g) "Governing Body" means the Governing Body of the Institute.
(h) "Financial year" means the financial year as is followed by the Government.
(i) "Grants" means the include both recurring and non- recurring grants.
- Purpose.- The Grant-in-aid is admissible for establishment and proper functioning of the Institute subject to fulfilment of conditions as laid down hereinafter.
- Conditions of Grant-in-aid.- The grants admissible under Rule shall be on the basis of annual budgetary expenditure approved by the Government and subject of fulfilment of the following conditions.
(I) The grants shall be used exclusively for the purpose for which these are sanctioned.
(II) The Grants shall not be used for any party, political or anti-Government propaganda.
(III) In the beginning of the financial year, the Institute shall submit budget duly approved by the Governing Body for the concerning year to the Government.
(IV) The Institute shall also submit the audited expenditure by and approved body for the preceding year.
(V) It shall submit an application for the required amount supported by scheme/proposed expenditure for release of Grant-in-aid from time to time.
(VI) It shall also submit utilization certificate duly signed by the Director and counter-signed by the Chairman of the Governing Body in respect of the Grants-in-aid sanctioned to the Institute.
(VII) Grant-in-aid shall not be given unless 75% (Seventy-five per cent) of the grant already sanctioned is spent, and supporting utilization certificate is furnished to the Government.
(VIII) The Institute shall submit detailed report of its activities with a statement of accounts duly audited within three months from the close of the year.
(IX) The Institute shall have no authority to dispose of or encumber any capital assets acquired wholly or partly out of the Grants-in-aid sanctioned by the Government.
(X) The Institute shall on receipt of the Grant-in-aid deposit it in Saving Bank Account of any branch of State Bank of India within Guwahati to be jointly operated by the Director and the Chairman of the Governing Body of the Institute or Secretary to the Government in the Public Enterprises Department.
(XI) The unspent balance amount out of grants shall be surrendered by the Institute before the close of the financial year unless extension of time for utilisation of Grants-in-aid is approved by the Government.
(XII) The Institute shall have definite rules for administration of fund and maintenance of accounts.
- Application for Grants-in-aid.- The Director shall submit an application for Grant-in-aid to the Government stating the particulars as follows:-
(i) The required amount of Grant-in-aid.
(ii) Purpose for which the Grant-in-aid is required along with the proposed expenditure.
(iii) Utilization certificate to the extent of 75% of the grants already sanctioned by Government.
(iv) The reasons justifying the Grants-in-aid.
(u) Such other particular as may be required by the Government.
- Special procedure.- Notwithstanding the provisions contained in Rules 5 and 6 the Government may sanction Grant-in-aid suo motoas and when Government consider necessary to release such Grant-in-aid to safeguard the interest of the Institute, with the concurrence of Finance Department.
- Relaxation.- The provisions of these rules may be relaxed at the discretion of the Government in consultation with Finance Department.
