- Grants to municipalities are calculated on two separate scales, one for those which have introduced compulsory education and the other for those which have not. In former case there is no limit to the amount of the non-recurring grant admissible, but the municipality is required to contribute save under general or special sanction of Government, a sum equal to that to be paid by Government subject to a limit of 10 percent of its ordinary income the recurring grant admissible is limited to two-thirds of the cost of 10 percent of the male population of the municipality as recorded at the previous census at Rs. 11 a head and the municipality is required to find from its own funds half as much as is paid by Government. In the latter case the non-recurring grant admissible is 20 percent of the ordinary income of the municipality and the municipality is required to find from its own funds, save under general or special sanction of Government, a sum equal to that to be paid by Government; the recurring grant admissible is limited to the sum given in 1922-23 or half the cost of educating 5 percent of the male population of the municipality as recorded at the previous census at Rs. 8 a head, whichever is greater, and as a condition to any addition to the grant sanctioned for 1922-23, the municipality is required to find from its own funds as much as is paid by Government. In the latter case, too municipalities are required to observe the rules regulating free-studentships contained in Article 317 of the Code. Government also consider that the minimum which any municipality should spend on primary education is 5 percent of its ordinary income, and no increased grant will be made to any municipality unless it undertakes as one of the conditions of the grant, to spend not less than this proportion of its income on primary education.Note. - The condition regarding free-studentships has been relaxed in the case of the municipalities in Saran.(Government Resolution no. 2826-E., dated the 18th August 1925; G. O. no. 5758-E., dated the 10th December 1929; Government Resolution no. 568-ER., dated the 9th September 1932 and G.O. no. 1472-E., dated the 19th April 1924.)
