12. Act not to preclude Governors from conforming to regulations of State Government.
- The Governors shall not be precluded by any provision in this Act from conforming to any regulations which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] may impose as the conditions of a grant of money to the school.Making over of land for the compound of St. Thomas' Church.
