(2)It is provided above that the applicant shall be called on to furnish documents of title. These, together with any documents or other relevant information regarding the school authority should be made over to the Government Pleader, who should be asked to certify (a) that the school authority is legally competent to negotiate with Government and to execute the requisite legal documents and (b) that its title to the property to be mortgaged is sound. This investigation should be held as soon as possible, but it is not necessary to delay operations for its completion until the final stage is reached.
