(1)The State Government may from time to time transfer to the commissioners such funds as it may deem necessary for expenditure on:-(a)the improvement of any school or class of schools within the municipality under private management; and(b)the maintenance or improvement of any school or class of schools maintained, and managed by the Commissioners; and(c)the provision of buildings to be used as students' hostels in connection with any school mentioned in clauses (a) and (b).(2)The Commissioners shall be charged with and be responsible for the proper distribution of funds transferred under sub-section (1).
