- (i) The preliminary conditions having now all been fulfilled, the final operations may be carried out. That is to say-(1)The Collector may hand over the land.(2)When the work is to be carried out through the agency of the Public Works Department, that department may commence building. The Public Works Department Code rules regarding contribution works will be observed when the works are to be carried out through the agency of that department. The charges ordinarily made by the department (24 per cent on the estimate amount) for establishment, tools and plant and audit will be realized unless remitted by express orders of Government.(P. W. D. letter no. 2607-E., dated the 23rd July, 1923.)(3)When the work is to be executed by the school authority, the money grant may be given out. In the case of building grants, an instalment of one-half of the total amount may be paid at once. The remaining half may be paid under the following rules :-(a)The Director shall inform the Superintending Engineer that the grant has been sanctioned and shall ask him to arrange for its supervision.(b)The school authority shall be required to give 15 days' notice in writing to the Superintending Engineer prior to the commencement of work.(c)During the progress of the work access thereto and every reasonable opportunity to inspect and examine materials and to check measurements at his discretion shall be afforded by the school authority to the officer appointed by the Superintending Engineer in this behalf.(G. O. no. 3150-E., dated the 17th May, 1927.)(d)When approximately half the work is completed, one-quarter of the entire sum sanctioned shall be paid on the requisition of the school authority, signed by the officer deputed by the Superintending Engineer.(e)(i)A further 15 per cent of the grant shall be paid when it has been certified in the prescribed form by the officer deputed by the Superintending Engineer that the work has been completed in accordance with the approved plans and estimates and that the building is worth the amount on which the grant is claimed.(G. O. no. 3150-E., dated the 17th May, 1927.)(ii)The remaining 10 per cent of the grant shall be paid six months after the completion of the work on receipt of a certificate from the officer deputed by the Superintending Engineer that the work does not show signs of not having been built to specification or of having been constructed with effective materials and workmanship.Note. - If the Superintending Engineer has been able to arrange for such close supervision of the work that he has no doubt as to its quality, he may authorise the payment of the last two instalments of 15 per cent and 10 per cent together as soon as the building is completed.(Government notification no. 774-E., dated the 18th February, 1931.)(f)Should the amount of undertaking fall short of the estimate, the grant may be curtailed by the amount by which it falls short.Each portion of the grant must be drawn in the prescribed form.Note. - (1) Where the grant sanctioned does not exceed Rs. 500 the sanctioning authority shall inform the Executive Engineer, instead of the Superintending Engineer and that officer will take the place of the Superintending Engineer for the purpose of the above rule.(2)The orders contained in the foregoing rules do not apply to Public Health Engineering Projects.(Government notification no. 715-E., dated the t5th April, 1937.)(4)When the work is to be undertaken by a District Board on behalf of the school authority, the amount of the grant sanctioned shall be placed by Government to the credit of the District Board and the school authority shall, at the same place to the credit of the Board a sum equal to the difference between the total cost involved and the amount of the sanctioned grant. In calculating the total cost involved provision shall be included for the fees payable to the Board according to the scale prescribed by the rules laid down in Article 618 of this chapter. (Government notification no. 200-E., dated the 19th April, 1919.)
