(1)The site and surroundings of the school must be free from objection on sanitary or other grounds.(2)The school and hostel buildings must have received the approval of the Department, but school committees will be left a free hand so long as they comply with the necessary rules regarding dimensions, ventilations, lighting, sanitation, etc. Classes should be held in the open air in places where the school surroundings permit.(G.O. no. 3268-E., dated the 5th December 1923.)(3)Hostel accommodation should be provided for all students who do not live with parents or recognised guardians or in messes approved by the Headmaster/Principal, Condition for admission in any hostel should be that no caste distinction will be observed and that there will be a common kitchen and common dining hall. Those who are not prepared for it should not be admitted in the hostel.(D. P. I.'s letter no. 6727, dated the 9th June 1950.)(4)No new building should be constructed until the plan has been submitted to the Director, if the cost is to exceed Rs. 6,000, or to the District Education Officer in other cases. If no objection is received within two months, it may be presumed that approval is accorded.(Government Resolution no. 3961-E., dated the 19th November 1925.)
