Section 25 in Code of Regulations for Approved Nursery and Primary Schools
25. Use of School Buildings.
- The premises of an educational institution or any subsidiary building apportioning to it or playground or vacant site belonging to an approved Nursery/Primary School whether adjacent or remote from it shall ordinarily be used only for the purpose of functions conducted by such institutions. In no case the use of such building, playground or vacant site shall be given for political meetings. The school will make available their halls for the conduct of examinations, if required.
