- If the grant of money is required for the extension of existing buildings or the construction of buildings on land belonging to an educational institution and exceeds Rs. 10,000 Government before passing orders-will consider the title of the committee to the land or buildings and their powers to mortgage, sell or otherwise dispose them of and will determine the type of agreement to be executed. If the grant does not exceed Rs. 10,000 the case will be disposed of by the Director in the same manner.(Government notification no. 200-E., dated the 19th April, 1919.)
