- The grants to be considered are in general (a) grants of land on lease, and (b) money grants for the acquisition of land, for the preparation of sites, or for the erection, extension, or purchase of buildings. Grants may be made for paying off debts incurred for school sites and buildings only in exceptional cases and with the sanction of Government.(Government notification no. 200-E., dated the 19th April, 1919.)Note. - The word "school" in these rules includes the word "hostel" unless the contrary appears from the context.
