- Where a school does not in any month spend on salaries the full amount specified in the order sanctioning the grant, the grant for the following month may at the discretion of the District Education Officer or Inspectress, as the case may be, be reduced so as to bear the same proportion to the amount sanctioned as the amount paid on account of salaries bears to the amount approved.(Government notification no 194-E., dated the 29th January 1915; and G. O. no. 1486-E , dated the 14th April 1923.)Note. - Grant-in-aid bills are payable quarterly for one month in arrear and two months in advance.(G. O. no. 4051-E., dated the 25th November 1933.)
