(1)In calculating the educational grant admissible to any municipality, Government shall take account only of expenditure incurred on the following objects:-(a)the maintenance of recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);Note. - Schools for the training of artisans for special trades shall be considered to be primary schools for the purposes of this rule, provided that provision is made in them for teaching of reading, writing and arithmetic or pupils are not admitted until they have passed the lower primary standard.(b)the payment of grants-in-aid to committees or societies managing one or more recognised middle school for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);(c)the payment of stipends and of a monthly allowance for contingent charges (including charges on account of the rent of the school building) to teachers of recognised primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);(d)the payment of special rewards to selected teachers of recognised primary schools (including Primary Urdu Schools and Primary Sanskrit schools), who have taught continuously and with a good record for not less than five years;(e)the payment to teachers of recognised primary schools (including ordinary Urdu Schools and Primary Sanskrit Schools) of compensation for any loss of fees to which they may be put by any orders which Government may issue in respect of the percentage of their pupils whom they must exempt from the payment of fees;(f)the payment of salaries of maid servants for girls' schools and of conveyance charges for girls' schools;(g)subject to the provisions of rule 2 (i) the purchase of prizes, library books, newspapers and periodicals for school use;(h)the acquisition of land for schools sites, the construction or purchase of, and repairs, improvements or additions to school or hostel building for recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);(i)the purchase and repair of furniture and equipment for recognised middle schools for boys or primary schools (including Primary Urdu Schools and Primary Sanskrit Schools);(j)the purchase of spinning wheels and materials for spinning or sewing for recognised primary schools for girls and of spinning wheels for the primary classes of house boys' schools in which Government may, by general or special instruction, permit spinning to be taught;(k)(i)the payment of capitation allowances for teaching pupils of the Scheduled Castes;(ii)the payment of capitation allowances for teaching girls when there is no girls' schools within one mile, provided that no payment shall be made under this rule in respect of any girl who has not completed the course of the infant class and been promoted to the next higher class.(Government notification no. 1902-E., dated the 8th of April 1935.)(l)charges for the printing of forms and circular letters required for schools use;(m)the supply of books and writing materials to schools for the use of children of the Scheduled Castes;(n)provident fund charges for teachers;(o)the cost of providing lights for night schools;(p)subject to the approval of the Education Department, the promotion of games, sports, etc.
