- (1.) The instant order be read in continuation of our motion Bench order dated 10.1.2017.
(2.) On 10.1.2017, the enormity of the issue was effectively presented before the Court in the aide memoire filed by Mr. Rakesh Dwivedi, learned senior counsel, assisting us in the capacity of amicus curiae. The issue in hand involves the disbursement of public funds. According to one estimate before the Court, the Central Government's grants are approximately Rs.4,756 Crores to Non-Government Organisations (NGO's) and Voluntary Organisations (VO's) during financial years 2002-03 to 2008-09. In addition to the above, State grants during the same period to NGO's and VO's were approximately of Rs.1,897 crores. This depiction indicates annual grants of approximately Rs.950 crores (by the Central Government as also by the State Governments), to NGO's/VO's.
(3.) Keeping in mind the enormity of the amount involved and having found, that there was a regulatory measure contemplated under the General Financial Rules, 2005, it was felt that the public funds disbursed need to be properly audited, in consonance with the above Rules.;