Rules for Grant in Aid to the Local Bodies for "Capital Works", 1964

Rules for Grant in Aid to the Local Bodies for 'Capital Works', 1964 1. Title. 2. Purpose. 3. Extent of grant. 4. Eligibility conditions. 4A. Special Grant-in-aid. 5. Application. 6. Purpose of utilisation. 7. Period of utilisation. 8. Utilisation Certificate. 9. Authority to ensure proper utilisation. 10. Countersigning authority. 11. Utilisation of old estimates. 12. Budget provision.

Rules for Grant in Aid to the Local Bodies for "Capital Works", 1964

Published vide Notification No. F. 10(20)PW/ 63, dated 20-2-1964, published in Rajasthan Gazette Part 4-C, dated 2-7-1964, page 194(10)-(12)

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The Governor has been pleased to issue the following Rules for the payment of grant-in-aid to Local Bodies through the agency of Public Works Department for Capital Works.

Rules for the payment of grant-in-aid out of the funds provided under Major head "103-Capital Outlay on Public Works-d-grant-in-aid (2) other grant-in-aid."

1. Title.- These rules may be called Rules for grant-in-aid to the Local Bodies for "Capital Works".
2. Purpose.- Grant-in-aid under these rules may be sanctioned for capital works of the nature of construction of roads, drains, stone pavements, public urinals and latrines etc. which are direct public utility within the area of the Local Body.
3. Extent of grant.- (i) Upto 40% of the estimated cost of works(s) or the amount shown below on the basis of classification of Local Bodies, whichever is less, may be sanctioned as grants-in-aid;

(ii) In addition to the amount mentioned in sub-clause (i) above a sum of Rs. 5,000/- will also be admissible to the Local Body which is the District Head Quarter and/or comprises, in its area, places of religious importance.

4. Eligibility conditions.- (1) The Local Body applying for aid must pass and attach a copy of the resolution to the effect that it is ready to meet its share of 60% of the estimated cost of the work(s).

(2) Application for grant-in-aid must be accompanied by detailed estimates duly checked and verified by the Executive Engineer (B&R) or the Assistant Engineer (B&R) duly authorised by him.

(3) Grants made during the previous years should have been utilised by the Local Body and certificate of utilisation as provided in rule 8 below must be attached with the application.

(4) The Local Body must have been repaying regular instalments due from it against the loans granted to it by the Government except loans for water supply schemes. If any instalments are in arrears no grant-in-aid will be sanctioned.

[4A. Special Grant-in-aid. - will be sanctioned to those local bodies which are not having any current arrears of the Rajasthan State Electricity Board and have got funds available to meet its 25% share of the construction. The expenditure will be in the ratio of 75:25 by the State and the Municipality and the construction work can be carried out by the Municipal Board/Council itself and the grant shall be only for purposes of roads and Cross-drainage and would be subject to a Maximum limit of Re. 1/- per head of the last census within the latest Municipal units.]

5. Application.- Application for grant-in-aid will be addressed, to the Secretary, Public Works Department through the Director of Local Bodies, Rajasthan, Jaipur who while forwarding the application to the Secretary, Public Works Department, will attach a certificate regarding the financial position of the Local Body, with special reference to its capacity to send its share as per rules and pay off the loan arrears as well.
6. Purpose of utilisation.- The grants-in-aid will be utilised by the Local Body for the purpose(s) for which it has been sanctioned, within the prescribed time as per rule 7 after the expiry of which the unspent amount must be surrendered to the Government.
7. Period of utilisation.- The grants-in-aid must be utilised by the Local Body within one year from the date of issue of the sanction as laid down in rule 8.
8. Utilisation Certificate.- It will be obtained by the Local Body from the Executive Engineer or by an Assistant Engineer authorised by him in the Form appended to these rules, within 2 months on the expiry of the period of one year mentioned in rule 7 and copies of it will be supplied to the Secretary, Public Works Department, Accountant General, Local Fund Audit Department and Director of Local Bodies. The Executive Engineer and the Assistant Engineer will have free access to the accounts of such grant-in-aid works.
9. Authority to ensure proper utilisation.- The Director Local Bodies will ensure that the amount of grant-in-aid is utilised according to the conditions laid down in these rules.
10. Countersigning authority.- The amount will be drawn in cash by the Local Bodies under the countersignatures of the Executive Engineer, Public Works Department (B&R).
11. Utilisation of old estimates.- More than one grant-in-aid may be sanctioned, by the sanctioning authority, against the same estimates under head "103-Capital Outlay on Public Works-d- grant-in-aid (2) other grants-in-aid" to make Government grant upto 40% of the estimated cost in a phased way instead of calling for fresh estimates every year, provided the previously sanctioned amount of grant has been utilised in full with 60% share of the Local Body according to these rules and a utilisation certificate is submitted.
12. Budget provision.- The grants will be sanctioned subject to and to the extent of budget provision in a financial year.

The Director Local Bodies will certify that necessary provision has been made in the Local Body's annual Budget for the works of which grant has been applied.

Utilisation Certificate (Vide Rule 8)

It is certified that the ............................................

has utilised the amount of Rs............................................

sanctioned under Government No...........................................

as Grant-in-aid on the construction .....................................

in full along with its own share of 60%..................................

Executive Engineer/Assistant Engineer.