(4)When a grant is made, whether of Government land, or of land acquired for the purpose, and with or without a grant of money, the land will be leased by Government to the school authority at a nominal rent and the school authority must execute an agreement in the form given in Appendix VII. When the grant is one of money to extend existing buildings, or to build on land already belonging to an educational institution, the agreement, if the school authority is competent to execute a mortgage, should be in the form given in Appendix VIII. If the school authority is not competent, it will rest with the sanctioning authority to decide whether the form given in Appendix IX will suffice.(Government notification no. 200-E,, dated the 19th April, 1919.)
