427. Use of buildings of Government and Non-Government Institutions for holding of special and cultural function and accommodating Barat Parties.
(1)Educational and cultural functions. - These include dramatic performances, variety shows, non-commercial film shows, folk dances, classical dances, sport meets conference, seminar, training courses, physical cultural corps, Kavi Sammelans, Mushaearas and similar other activities which can be classified as educational and cultural. There should be no objection to the functions of this kind being held in educational institutions with the permission of the Head of the institution who may give permission provided that the programme does not dislocate the programme of the institution itself. The Head of the institution should also obtain an assurance in writing from the organisers of the functions to the effect (i) that the functions would not be of political character (ii) that it would not hurt the religious or moral sentiments of any faith or community, (iii) that it would not encourage indiscipline or immorality, and (iv) that no damage would be caused to the premises, furniture or equipments of the institutions. Typed copies of such assurances may be kept ready by the Head of the institution for obtaining the signature of the sponsors. The Head of the institution should immediately on giving such permission, inform the Secretary and President of the Managing Committee or the Governing Body, as the case may be.(2)Religious functions. - The general policy of the State Government regarding religious functions and ceremonies should be followed and in no case should outsiders be permitted to hold their religious functions and ceremonies within the premises of the institutions.(3)Political meetings and propaganda. - No political meeting or propaganda should be permitted within the premises of educational institutions.(4)Private Barat Parties and Social Functions. - Though the use of the premises for private Barat parties and private social functions should generally be discouraged, such parties and functions may be permitted within the premises of the institutions, provided that the work of the institution is not dislocated or disturbed. Such private parties and functions may be allowed only on the days when the institution is closed. Permission in such cases should be granted by the Secretary of Managing Committee or the Governing Body of the institution, with the approval of the Chairman and in consultation with the head of the institution. Such permission should further be subject to the following conditions:-(i)Written assurance on the points referred to in rule (i) above.(ii)A written undertaking by the sponsors of the function that no professional dancing girls would be allowed nor any fire-work or other objectionable or risky items.(iii)A cash security of Rs. 25 in the case of non-Government High Schools and Rs. 50 in the case of Government High Schools and Rs, 100 in the case of higher institution should be deposited for the duration of the use of the premises and should be refunded immediately after the time when the premises are released.(iv)If the premises are used for more than 24 hours some rental should be charged at reasonable rate to be fixed by the authorities granting permission. The income from the rent should be deposited into the poor boys' funds or some other fund of the institution which can be used on a similar object.Payment of rent or deposit of security need not necessarily be insisted upon, when the premises of the institution are used for educational or cultural functions though in particular cases it may be necessary(G.O. no. 2887, dated the 23rd November 1953.)
