(1)The District Education Officer or District Officer, as the case may be, must be satisfied that the subscriptions promised as a condition of the Government grant have been realized, or that the donor or donors have paid their contribution. If land is to be acquired, or if buildings are to be erected by the Public Works Department, the private funds must be paid into the treasury. If the work is to be undertaken by the school authority, the private funds promised must be in its hands, and the school authority must submit a written guarantee that its funds, will, when added to the grant, be sufficient to meet all claims and to close the account. If the strict enforcement of this rule would cause great delay, and if there is no reasonable doubt that the full amount promised will be paid, the condition may be relaxed under the special orders of the Director, if the amount does not exceed Rs. 500. In other cases, a reference must be made to Government, and in any event at least one-half of the amount due must be paid before final operations commence, and the balance must be paid (either in instalments or in a lump sum) before their termination.
