Rajasthan Miscellaneous Grants etc. Rules, 1964

Rajasthan Miscellaneous Grants etc. Rules, 1964 1. Short title. 2. Commencement. 3. Definitions. 4. Eligibility. 5. Grants-in-aid, 6. Conditions of grant. 7. Sanctioning Authority. 8. Exemption from submission of audited accounts in the case of petty grants. 8A. 9. Disqualification. 10. Drawal and Payment. 11. Relaxation.

The Rajasthan Miscellaneous Grants etc. Rules, 1964

Published vide Notification No. f. 24(1) GA/A/63/Gr.-2, dated 21-2-1964, published in Rajasthan Gazette Part 4-C, dated 30-4-1964, page 29-30

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The Governor has been pleased to make the following rules for payment of miscellaneous grant-in-aid, contributions, reward, assistance, gifts, charities, etc. under the control of the General Administration Department.

1. Short title.- These rules may be called the Rajasthan Miscellaneous Grants Etc. Rules, 1964.
2. Commencement.- These rules will come into force at once.
3. Definitions.- In these rules unless the context otherwise requires,-

(a) Grants means grant-in-aid, contribution, reward, assistance, gifts, charities etc.

(b) Institution means any recognised or registered institution doing work in the interest of general public.

4. Eligibility.- (a) Any institution functioning for educational, cultural, developmental, physical culture of the people, is eligible for grants-in-aid, contribution, reward, assistance, gifts, charities, etc. under these rules, provided the utility of such amount is for public purposes only.

(b) The Government may allow grants to individuals for the activities for which the institutions are eligible to receive grants under rule 4(a).

5. Grants-in-aid,assistance, charity may be sanctioned on a nonrecurring or recurring basis. Contributions, reward and gifts will be made for a particular purpose and will be non-recurring in nature.
6. Conditions of grant.- No grant will be made to any institution/person unless the recipient agrees with the following conditions and such other conditions as may be specifically laid down:-

(a) That the amount will be utilised for the specific purpose for which it has been sanctioned.

(b) That the accounts duly audited by Registered/Chartered Accountant will be submitted to Government by each institution/person by the close of the financial year.

(c) That the utilisation certificate, in all cases will be submitted by the grantees to the Government within 3 months from the date of payment, unless this period has been duly extended by Government in General Administration Department.

(d) That the accounts of grantee shall remain open for inspection by Indian Audit Department [or by any other officer] authorised by the Government in this behalf.

(e) That the unutilised amount, if any, will be refunded to Government within a month of the submission of the Utilisation Certificate or before the close of the financial year in which the grant has been paid, whichever is earlier.

(f) That in the event of the grant having been sanctioned as payable in instalments, the amount of instalments shall not be drawn in anticipation of requirements.

[(g) An Institution will not take grant from any other source for the same purpose for which grant is sanctioned by General Administration Department.]

[without the specific approval of the Government in the General Administration Department.]

7. Sanctioning Authority.- The grants may be sanctioned by the Secretary, General Administration Department with the approval of the Minister-in-charge who may also fix the amount of the grant, contribution, reward, assistance, gifts, charities, etc. keeping in view the financial position of the grantee, and the requirements for the object for which the grant has been applied for.

[8. Exemption from submission of audited accounts in the case of petty grants. - The sanctioning authority may exempt any grantee from the operation of Rule 6(b) above, in cases where the grant does not exceed Rs. 500. If the grant is of a recurring nature, this limit applies to the total grants in a financial year.]

[8A. - If the grant as not utilised for the specific purpose for which it is sanctioned, the grantee shall refund the whole amount within three months from the date of issue of a notice in this behalf, failing which the amount shall be realised from the grantee as arrears of land revenue.

This issues with the concurrence of the Finance Department vide their I.D. No. 1662-Exp. B2, dated 30-3-65.]

9. Disqualification.- An institution/person who has failed to comply with the conditions of grant in the past may not be sanctioned any grants in future under these rules, unless the reasons for failure have been explained to the satisfaction of the Sanctioning Authority.
10. Drawal and Payment.- The amount sanctioned as grants shall be drawn by the Accounts Officer, Government Secretariat, Jaipur and paid to the grantee against proper receipt.
11. Relaxation.- The Government may relax/amend/add/alter any of the rules.