(2)No building shall be erected for any school or hostel directly maintained by the municipality, nor shall a building grant be given in respect of any school or hostel unless the plans have been approved by the District Education Officer, if the cost is not to exceed Rs. 6,000 or by the Director of Public Instruction in any other case, provided that if a departmental type plan is to be followed with no modification, the approval of the District Education Officer or the Director of Public Instruction shall not be required, provided also that if, after due notice has been given by the Chairman of the municipality, no objection is received from the District Education Officer or the Director of Public Instruction, as the case may be, within two months, it may be presumed that approval has been accorded.(Government notification no. 466-E., dated the 20th January 1927.)Explanation. - The building should usually comply with the following conditions:-
