(3)The District Education Officer must next procure the information necessary for a decision on the merits of the proposal-(a)where additional or improved accommodation is wanted for an existing school, the following particulars should be set forth (i) general description of the school, its site and buildings; (ii) the aid, if any, which it already receives; (iii) the existing accommodation (iv) the number of classes and the average strength of each; (v) the precise character of the addition or improvement proposed; and (vi) the nature of the title of the school authority or committee to the land and building to add to which the grant is sought, and their power to sell, mortgage or otherwise dispose them of;(b)description of the existing managing committee of the school. The arrangements for filling vacancies and the names of the existing members should be stated;(c)where it is proposed to make a grant of Government land, the character of the land (Khasmahal, etc.). should be given. The nature and locality of the site should be explained, and the area and value should be stated;(d)if it is proposed to acquire land under the Land Acquisition Act, or to purchase land, this should be stated, and full particulars of the land should be given as above;(e)if it is proposed to erect buildings, the agency it is desired to employ (whether Public Works Department or otherwise) should be stated;(f)the financial aspect of the proposals should be explained. In particular, the total estimated cost, the amount Government are asked to contribute, how much has been promised locally, how much has been collected and when the balance of the subscriptions is likely to be paid;(g)whether the roll number is likely to increase when the new buildings are completed. If so, it should be stated what additional fee income is expected and what additional recurring expenditure will be involved;(D. P. I.'s circular letter no. 8470, dated the 4th November, 1920.)(h)in the case of an aided school, whether the managing committee propose to ask for any increase in the grant-in-aid in consequence of the new buildings to be erected ;(i)in the case of an unaided school, whether the managing committee proposes to ask for a grant-in-aid when the new buildings are completed and, if so, what sum will be required;
