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Grants-in-Aid Rules to Non-Official Voluntary Social Welfare and Deserving Physically and/or Socially Handicapped Individuals
Published vide Notification No.SWD.81/74/43, dated the 15th October, 1977
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(a) 'Director' means the Director of Education and Social Welfare, Mizoram, and 'Directorate' means the Directorate of Education and Social Welfare, Mizoram.
(b) 'Department' means Department of Education, and Social Welfare, Mizoram.
(c) 'Government' means Government of Mizoram.
(d) 'Approved' means approved by the Government.
(e) 'Aided Organisations' means an organisation which has received grant from the Deptt. of Education and Social Welfare, Mizoram.
(f) 'Organisation' means approved non-official voluntary Social Welfare Association, Society,or a body constituted and maintained by collective private enterprise with definite objective in respect of any/or all of the different types of organisations mentioned herein and fulfills the following conditions:-
(i) The organisation must be a body with sound footing.
(ii) It must possess a constitution or a memorandum of association or a set of rules stating in positive terms the aims and objects.
(iii) It must have a governing body or a management committee or any other executive body to look after the management of its affairs.
(iv) It should be registered under the Societies Registration Act 21 of 1860. If however, voluntary organisations without due registration are formed owing to practical difficulties, they may be considered for a purpose of grant under a certificate from the Deputy Commissioner/S.D.O. of the concerned district-sub-division that they are bonafide organisations. In such cases, however, they must get themselves registered within one year of their receiving the first grant failing they shall not be considered for fresh grants.
(g) Physically handicapped persons for the purpose of these rules shall mean:
(i) Persons who are blind including those who have lost their visual acquity to an inordinately large extent making them incapable of normal living.
(ii) Deaf including those who have lost their sense of hearing to such an extent as to make them non-functional for a normal living.
(iii) Orthopaodically handicapped persons for the purpose of those rules are these who have lost some of their limbs or have such physical defects and/or deformaties which disable them from normal living.
(h) Socially handicapped persons for the purpose of these rules shall mean :
(i) Infirm persons of age above 65 having no near relatives to support them.
(ii) Persons released from jail after long conviction leaving no economic support to sustain themselves immediately after release.
(iii) Orphans.
(iv) Unclaimed children of unmarried mothers.
(i) Recurring grant-in-aid shall mean grants-in-aid given to an organisation or individual to meet recurring expenditure considered reasonable by the Government for maintenance and normally allowed from year to year. Renewal of recurring grant shall, however, be considered annually on the basis of fresh applications through the State Social Welfare Officer.
(j) A non-recurring grants-in-aid on the other hand shall mean a grant given to an organisation/individual for such purposes as :
(i) Construction/reconstructions/purchase of building for running Homes, Orphanages, etc.,
(ii) Purchase of furniture, equipments, prosthetic aids, etc.,
(iii) Execution of a specific approved scheme pertaining to any and/or all activities connected with Social Welfare.
2. Purpose of Grant. - The grants-in-aid under these rules are admissible of any and/or all of the following purposes :(A) (i) Welfare Services for children. - Homes for motherless and unmarried mother's babies/orphans, Day care centre including Creche, Balwadies/Pre-Primary Schools, Infant Health Centres, Child Guidance Clinics, etc.,
(ii) Welfare Services for Women. - Care, Protection, rehabilitation of destitute and rescued women, Women's Welfare Organisation conducting social education, recreational activities, Arts and Crafts Classes, etc., : Family counselling Agencies, Hostels for low income working women. Condenced Courses for training women, Maternity Centres in places where such service is not available etc.
(iii) Welfare Services for the Handicapped. - Care and rehabilitation of the physically and/or mentally handicapped to cover fully or pertially expenditure for supply or prosthetic and other aids as also to make provision for award of suitable stipend/financial assistance to orthopaodically handicapped persons for prosecution of general studies/vocational training and/or for establishing himself/herself in a suitable vocations and/or trade and for other approved social service purpose which are not for any profit making intention except of the development and expensions of the social service activities of the organisation.
(iv) Welfare services for the aged and the infirm:
(a) Homes,
(b) Care Centre or Clubs for the aged., and
(c) Aids to old aged and infirm individuals without near relatives to look after them etc.,
(v) Rehabilitation services for persons released from correctional and non-correctional institutions.
(vi) Training of Social Welfare personnels.
(vii) Development and expansion of existing approved organization.
3. Conditions of grants. - The grants admissible under these Rules shall be subject to the fulfilment of the following conditions:-(i) The grant shall be spent exclusively for the purpose for which it has been sanctioned.
(ii) The grant shall not be used for activities of any political or anti-Government propaganda.
(iii) The activities and accounts of the organisation shall be subject to inspection by officers of the Department for which the organisation will provide all facilities by making available the relevant records etc., as may be demanded.
(iv) Government shall have the right to appoint a nominee if it so desires as a member of the managing committee or governing body or any other executive body by whatever name it may be called who should be associated with the formulation, execution and successful implementation of schemes approved for grant-in-aid.
(v) All accounts relating to the specific grants made by the Government shall be subject to audit by any Government/Departmental auditor or any approved auditor or anyone sent for the purpose by the Accountant General, Assam, Mizoram etc.,
(vi) The organisation shall submit to the Directorate a detailed report of the work done with the grant together with two copies of utilisation certificates and statement of accounts supported by attested copies of all vouchers. In case of recurring grants these should reach the Directorate by the end of May every year and in case of non-recurring expenditure by the end of July at the latest, unless specifically allowed extension of time by the Director on reasonable grounds.
(vii) The organisation shall have not authority to dispose of/or encumber any capital assets acquired out of grant- in-aid. In the event of an organisation being wound up, the ownership of such capital assets will vest in the Government. The organisation shall maintain separate register containing full record of all assets acquired out of Government grants.
(viii) The unspent balance, if any, out of grants, shall be surrendered by the organisation before the close of the financial year unless extension of the time for utilisation of the same is approved by the Government, failing which the organisation may be debarred from receiving any further grants.
(ix) The non-recurring expenditure shall be accounted for separately from recurring expenditure.
(x) No fresh recurring or non-recurring grant shall be given to any organisation individual before receiving utilisation certificate duly supported by statement of accounts for grants given in the previous year.
4. Eligibility and scale of grant. - (1) An organisation to be eligible for grant for the first time shall usually be of three years standing, deserving cases however, this condition may be relaxed by the Government. (2) The amount of recurring grant to any organisation will be restricted to 75 per cent of the expenditure on an approved scheme subject to the maximum of Rs. 5,000/- in a year. (3) The organisation must contribute remaining 25 per cent of the approved expenditure from its own recourses. (4) Subject to satisfactory utilisation of grants whether sanctioned under the provisions of this rule or otherwise any further grants as may be applied for and considered necessary, may be sanctioned on annual basis. (5) Future grant to an organisation which received grant before the commencement of these rules shall be regulated in the same manner as in sub-rule (IV). (6) Notwithstanding anything contained in the sub-rule (i to v) of Rule 5.(A) Recurring grant-in-aid to an organisation implementing approved scheme of maintaining Homes for Motherless Babies, Orphans, Infirm etc. shall be regulated to meet the total expenditure for the inmates on the basis of approved maintenance allowance for the inmates plus a total contingent expenditure up to an extent of 33% of the total grant admissible on the basis of the approved scales of maintenance allowance shall be fixed as hereunder:-
(i) Rs. 3.00 for children up to the age of 14 per day for stay in the Home.
(ii) Rs. 3.50 for those beyond the age of 14 per day for stay in the Home.
The above maintenance allowance shall include food and clothing of the inmates, Expenditures on items like medicines, remuneration of helper, etc., shall be considered as approved items of contingent expenditure.(B) Recurring grant-in-aid to approved institution/academies etc.; for purposes of their maintenance shall be restricted to 95% of the pay of tuitional staff approved and authorised by the Government in regards to their numbers, designation and monthly emoluments plus an additional amount for incurring contingent expenditures on account of normal running of the Institutions, such as rent, payment of reasonable salary of part-time and full time grade IV ministerial staff, teaching aids etc., upto a ceiling of 33% of what is allowed for meeting salaries of the tuitional staff, the exact quantum within the limitation being fixed by the Government after examining the actual needs.
(C) Financial assistance to a physically and/or socially handicapped individuals shall not normally exceed Rs. 2,000/- to enable individuals him/her to obtain such prosthetic aids as may be considered suitable for his/her particular handicapped including expenditure needed for journeys to be performed in connection with the procurement of such prosthetic aid. Such assistance shall not normally be paid to one individual for more than once in his life time.
(D) Financial assistance to physically handicapped persons to enable him/her to establish himself/herself on a small enterprise suiting his/her abilities shall not exceed Rs. 2500/- which will include Rs. 500/- as a working capital and a maximum of Rs. 2000/- for tools, small machines erection of stall etc. No grant under this sub-rule shall be given to a person who has received grant from industries or any other Department of the Government (of Mizoram) or Government of India for the same purpose. Such assistance shall not normally be paid to one person for more than once in his/her life time.
(E) In respect of non-recurring grant to an organisation the same shall be regulated as under:
(i) Building.-Construction/reconstruction purchase. Notwithstanding anything contained in sub-rule (2) and (3) of above, any recognised voluntary organisation may be given a non- recurring grant up to a limit of 75% of the estimate framed strictly in accordance with the current P.W.D. Schedule of rates and duly certified to be so by an officer of the P.W.D. not below the rank of-
(a) Executives Engineer if the estimate is above Rs.50,000/-
(b) S.D.O. P.W.D., in case the estimate is below Rs. 50,000/-
(c) Overseer if it is below Rs.5,000/- provided further that the total grant-in-aid on this account shall not exceed Rs. 60,000/- payable in suitable instalment on the basis of progress of work and and subject to availability of funds.
Grants receiving organisation/Institution shall produce satisfactory evidence to arrange for their matching share (25%) of financial assistance and/or resources in terms of supervision, materials etc. for completing of the building project. The organisation/institution shall also give an undertaking binding all the members of the Managing Committee/Governing body, etc., individually and severally to ensure that the grant is not utilised for any purpose other than for which it is given and that the expenditure is incurred with due regard to economy.(ii) Equipments. - In organisation/institution may be given grant-in-aid in addition to recurring and non-recurring either independently or in addition, towards purchase and procurement of apparatus, equipments, furniture, etc., for general use and social activities of the organisation, subject to the condition that such grant shall not exceed a total of Rs. 500/- in course of 3 consecutive years provided further that in case an organisation/institution has establishment/branches located in different parts of Mizoram. Nothing contained in this Rule shall prevent giving grant up to the same limits for one or many of such units with the specific condition that they will be provided in the these branches alone, and not used centrally. The organisation institution shall also give and undertaking that any capital assets acquired out of these non-recurring grants shall in case of its liquidatior/winding up vest in the Government.
5. Grant Sanctioning Authority. - All grant-in-aid under these Rules shall be sanctioned by the Department in the name of Administrator after obtaining concurrence of the Finance Department subject to availability of fund, the grant-in-aid may be sanctioned by the Government on the recommendation of the Director. 6. The Rules may be relaxed or modified at any time by the Government except Rule 4 which provides eligibility and scale of grants.
