(5)In the case of a grant of a sum of money not exceeding Rs. 500 the District Education Officer is the final sanctioning authority, provided that he is able to meet the expenditure from the allotment for grants-in-aid placed at his disposal by the Director. He should, therefore, take into consideration the points mentioned in sub-section (3) of this article and in the three following articles. He should also consult the District Officer,(Government notification no. 200-E., dated the 19th April, 1919.)
