Section 87 in The Delhi School Education Rules, 1973
87. Building grant.
(1)Building grant may be paid for the following purposes only to those schools which are qualified to receive maintenance grant, for:-(a)purchase, construction or extension of school or hostel buildings;(b)payment of debts incurred in the purchase, construction or extension of school or hostel building.(2)No grant shall be admissible under sub-rule (1) for ordinary and extraordinary repairs and for the upkeep of a school building, and any grant made under clause (b) of sub-rule(1) shall be made only in special cases.
