Assam State Ex-Gratia (Overseas) Grant Rules, 1983

Assam State Ex-Gratia (Overseas) Grant Rules, 1983

Published vide Notification No. ETS 9/79/44, dated 22nd June, 1983, Assam Gazette, Part 2A, dated 12.10.1983 at pages 1523-1525

Last Updated 12th February, 2020 [ass211]

Notification No. ETS 9/79/44, dated the 22nd June, 1983. - The Government of Assam is pleased to publish The Assam State Ex-gratia (Overseas) Grant Rules, 1983 for favour of considering the application of Financial Assistance for attending Conferences/Seminars etc. abroad.

Preamble. - Whereas it is considered expedient to frame Rules on matters relating to the grant of Financial Assistance to persons engaged in the field of Higher Education and Research for attending Conferences/Seminars organised by the International Bodies and Organisations abroad;

Now, therefore, the Governor of Assam is pleased to make the following Rules, namely :

1. Short title. - These Rules may be called the Assam State Ex-gratia (Overseas) Grant Rules, 1983.

2. Commencement. - These Rules shall come into force with immediate effect.

3. Definition. - The" State Government" means the State Government in the Education Department.

4. Scope of the grant. - The State Government may extend financial aid in the shape of ex-gratia grant only in exceptional and deserving cases to the persons who have given evidence of conspicuous merit in the field of higher education and research and whose participation in the Conference and/or Seminar may be benefited to the Organisation where the serves, if the State Government is satisfied that the applicant has no means to afford the travelling expenses in full while attending Conference/Seminars outside India.

5. Purpose of the grant. - Subject to availability of fund at the disposal of the State Government financial aid shall be restricted to attending (i) Seminars of less than 5 days' duration and (ii) International Conference to read or present papers which are already accepted by the appropriate authority convening the Conference/Seminars on Educational, Scientific and Technological subjects.

6. Eligibility for grant. - The following categories of persons shall be eligible for financial aid of (a) Government servants who have put in a minimum of 10 years of continuous service, (b) Teachers of Institution/University.

7. Mode of submission of application for grant. - For the purpose of being eligible for assistance under these rules, a candidate shall submit an application on plain paper to the Secretary, Education Department with necessary testimonials and letter of invitation. Application of Government employee or employees of other Institutions/Public Undertakings shall be routed through the Head of the Department with a certificate that the attendance of such persons in such Conference/Seminars would be to the benefit and advantage of the State and that the person has been invited to read or present a paper already accepted by the appropriate authority convening the Conference/Seminars.

8. Constitution of the Selection Board. - (i) There shall be a Selection Board constituted with the following members :

(a)	Chief Secretary to the Government of Assam	........Chairman
(b)	Planning and Development Commissioner to the Government of Assam	........Member
(c)	Secretary to the Government of Assam, Education Department	........Member/Secretary.

(ii) The Selection Board shall be at liberty to take the assistance of any of the Head of the Department or expert in selecting candidates for financial assistance.

9. Recommendation of the Selection Board. - On receipt of applications from the candidates directly or through the Head of the Department, as the case may be, Education Department shall produce them for submission to the Selection Board and immediately convene meeting of the Selection Board constituted under Rule 8 and forward its recommendations to the Education Department.

10. Sanction of grant. - On receipt of recommendation from the Selection Board, the Education Department shall place them before the State Government for final order and sanction of ex-gratia grant subject to the limit prescribed in Rule 11 (i) of these rules and fulfilment of conditions hereinafter prescribed.

11. Quantum of grant and conditions. - (i) The quantum of assistance sanctioned as aforesaid shall be limited to 50% of the International Air fare in economy class of both ways subject to a maximum, limit of Rs. 10,000.

(ii) The grant shall be sanctioned in one instalment.

(iii) No ex-gratia grant shall be given to a person who has been given similar grant during preceding five years.

(iv) The grantee shall utilise the grant within one month from the date of drawal and submit a utilisation certificate to the Education Department as soon as he returns after attending the Conference/Seminars along with a statement of accounts with supporting vouchers/documents. The unspent amount, if any, shall be refunded forthwith and in default the unspent amount shall be recovered from salary, leave salary, gratuity or any other payment due to the grantee.

(v) Candidates sanctioned financial aid shall have to submit a report to the Government in Education Department giving details of his participation/contribution in the Conference/Seminars within a month of his return after attending Conference/Seminars, as the case may be.

(vi) If the grantee fails to participate in the Conference/Seminars without any reasonable cause then it shall be deemed to be a breach of condition of the grant.

(vii) The candidate who has been granted the ex-gratia grant shall give an undertaking that if he resigns or retires from service without returning to duty after attending the Conference/Seminars he shall refund the whole of the amount the Government have sanctioned to him on demand together with interest thereon from the date of demand at Government rate for the time being in force on Government Loans.

(viii) In case of breach of any of the provisions of these rules or failure to participate in the Conference/Seminars without reasonable cause or in case there are reports of misconduct, misdemeanour or moral turpitude against the grantee he shall be liable to refund to the State Government the entire amount of ex-gratia grant together with interest as sanctioned in the above rule in one instalment and all such dues in default shall be recoverable as a public demand under the Bengal Public Demands Recovery Act, 1913.

(ix) The grantee may avail such leave as due at his credit for the purpose of attending Conference/Seminars without detriment to his duties.

12. Provision of Fund. - A reasonable amount shall be provided in the Education Department's budget for providing financial assistance for attending Conference/Seminars outside India.


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