In disposing of an application for a grant-in-aid the Council shall consider whether the school or schools will supply a want in the locality, whether the teaching staff is competent and adequate, how far the resources of the committee are adequate to meet its necessary expenditure, and whether the funds at the disposal of the council are sufficient to meet the sum required. The Council may for a reasonable cause to be duly recorded sanction the grant in part only or may refuse it altogether. Sanction to a grant shall be conveyed in Form B. Grant shall be drawn in Form C. In the case of a committee or society which maintains a large number of schools Form B may be modified.Building grants
