General Purpose Grant-in-Aid to Local Bodies Rules, 1964 1. Title. 2. Purpose. 3. Extent of Grant. 4. Application. 5. Budget provision. 6. Deductions.
The General Purpose Grant-in-Aid to Local Bodies Rules, 1964
Published vide Notification No. F. 23(7) LSG/55, dated 3-3-1964
RJ713
The Government has been pleased to issue the following Rules for the payment of grant-in-aid to local bodies through the agency of the Local Self Government Department.
- Title.- These Rules may be called the General purpose grant-in-aid to Local Bodies Rules, 1964.
- Purpose.- Grant-in-aid under these rules may be sanctioned as a general financial help to Local Bodies.
- Extent of Grant.- It may be sanctioned at the rate of [one rupee]per capita of the population of the Local Body based on the last Census Report.
- Application.- An application for the payment of grant-in-aid will be addressed by the Municipal Board to the Secretary, Local Self Government Department. The application should inter alia show arrears of Government loan payable by the Municipal Board.
- Budget provision.- The grant will be sanctioned subject to the extent of Budget provision in a financial year.
- Deductions.- Out of the grant so sanctioned recoveries shall be made and credited to the appropriate receipt head towards loan arrears, and local fund Audit Fee, if any upto 50% of the grant- in-aid payable.
Note. - Adjustment of recoveries will be intimated in the sanction itself. In case no recovery is to be made a certificate to the effect will be incorporated in the sanction.
