(1)No building grant shall be sanctioned unless the plans, estimates, title and trust deeds are approved by the Inspector of Schools if the cost of the work does not exceed Rs. 10,000 (ten thousand) or by the Director of Public Instruction if the cost exceeds ten thousand provided that if a departmental type plain is to be followed with no modification, the approval of the Inspector of Schools or Director of Public Instruction shall not be required. A trust deed shall be executed providing for the legal ownership of the premises, for the proper maintenance of the buildings, and for the inspection and efficient management of the school.(2)No building towards the erection, purchase, improvement or repair of which a grant has been made by the Council, may without the consent of the Council, be used for any, other than educational purposes, prior to the lapse of a period of 20 (twenty) years from the date on which the grant is paid.
