THE ANDHRA PRADESH MUNICIPALITIES GRANT-IN-AID TO EDUCATIONAL AND MEDICAL INSTITUTIONS AND CO-OPERATIVE BUILDING SOCIETIES RULES, 1967

 

PREAMBLE

In exercise of the powers conferred by Clause (e) sub-section (2) of Section 326 of the Andhra Pradesh Municipalities Act, 1965 (7 of 1965), the Governor of A.P., hereby makes the following Rules prescribing the conditions for payment of grants-in-aid to educational and medical institutions by the Municipal Council, the same having been previously published at pages 167-70 of Rules Supplement to Part I of A.P. Gazette, dt. 11th May, 1967 as required by Clauses (a) and (b) of sub-section (1) of Section 327 of the said Act.

Rule - 1.

These rules may be called the Andhra Pradesh Municipalities Grant-in-aid to Educational and Medical Institutions and Co-operative Building Societies Rules, 1967.

Rule - 2.

No Municipal Council with a deficit budget for the year shall pay grant-in-aid to any institution except after the special permission of the Director of Municipal Administration.

Rule - 3.

The grants-in-aid shall not be paid by the Municipal Councils to any Private Medical or Educational institution unless the following conditions are satisfied.--

(a)      that the medical or educational institution is recognised by the authority competent to accord such recognition;

(b)      that in case of an allopathic institution, practitioners registered under the Andhra Pradesh (Andhra Area) Medical Registration Act, 1914 or Andhra Pradesh (Telangana Area) Medical Act, 1912 as the case may be, and in the case of any other institution, practitioners declared to be qualified by the Government are employed therein;

(c)      that there is no institution maintained either by the Government or Local Authority catering the needs of the residents in the locality in the field of education or medicine, as the case may be.

(d)      that the institution is subject to periodical inspection by the Inspecting Officers of the Education or public Health Department, as the case may be, and that institution agrees to inspection by the Commissioner or any Officer of the Municipality authorised in this behalf by the Commissioner when the grant-in-aid is given;

(e)      that no fees are collected by the institution from its pupils if it is an educational institution and if it is a hospital free treatment is given to the needy poor of the Municipality.

(f)       that in the case of an educational institution the prior approval of the Director of Municipal Administration is obtained in case the grant proposed to be given is above Rs. 500 for building purposes and above the maximum fixed in the annexure for other purposes.

(g)      that in the case of grants proposed to be given to the allopathic institution the prior approval of the Director of Medical and Health Services is obtained for the payment.

Rule - 4.

Grants-in-aid may be given subject to the following further conditions;

(i)       that the organisation agrees to send a statement of account to the Municipal Council after the event is over. In case where a statement is not received in respect of any event for which the statements is due, no contribution shall be paid for the subsequent events;

(ii)      that the sports conducted must have been organised on a competitive basis either within or outside the Municipal limits by reputed organizers and that the grant-in-aid for this purpose shall not exceed the maxima laid down in the annexure;

(iii)     in the case of libraries grant-in-aid may be made in the form of books not exceeding the maxima fixed in the annexure;

(iv)    a grant-in-aid to any cultural association affiliated to the A.P. Nataka or Sangeeta Academy may be paid not exceeding the limits fixed in the annexure if the organisation is partaking in the competitions conducted by the Andhra Pradesh Nataka or Sangeeta Academy.

(v)      in case of competitions organised by reputed cultural organisations in which associations from outside the municipal limits also take part, the grant-in-aid may be paid to the organisation conducting the competition subject to the limits fixed in the annexure.

Co-operative Building Societies

Rule - 5.

No grants-in-aid and no loans shall be paid to the Co-operative Building Societies by any Municipality if it has received any loan from Government for its own purposes. Loans to these societies can be paid only with the prior approval of the Government subject to such conditions as the Government may impose in individual cases.

Rule - 6.

Nothing contained in the foregoing rules shall apply to contributions made by a Municipal Council to any institution under clause (iii) of Rule 55 of Schedule II to the Act.

 

ANNEXURE

The Maximum Amount of Grant-in-Aid Permissible