- Draft terms of agreement in each particular case should be drawn up by the District Education Officer, or his subordinates in consultation with the school authority. Any special stipulation required should be inserted and explained. The draft agreement when completed should be formally accepted by the school authority, so that there may be no possibility of misapprehension. The accepted draft should then be forwarded to the Director, through the District Magistrate and the Commissioner, for sanction to the grant. The sanction of the Director suffices except in the following cases :-(a)If the terms proposed differ in any very important particular from those laid down in the preceding article.(b)If the amount of the grant exceeds Rs. 10,000.(c)If the grant will cause excess expenditure over the budget allotment for grants-in-aid.(d)If the terms include the grant of Government land.(e)If land acquisition proceedings are involved.In cases (a), (b) and (c) the Director should apply for sanction, submitting the terms of agreement with his own comments and those of the local officers. The procedure in cases (d) and (e) is explained below. The sanction of Government, or the Director will be provisional only, and subject to the fulfilment of the preliminary conditions. The above rules will govern, in so far as they are applicable, the grant of sanction by a District Education Officer, to a grant not exceeding Rs. 500.(Government notification no. 200-E., dated the 19th April, 1919.)
