(3)The statement of conditions and the type form applicable to the particular case should be made over to the Government Pleader who should prepare the requisite legal document from them. The type form should be adhered to, except in so far as special conditions exist, or as special stipulations have been made in the terms of the agreement. The document should be forwarded to the District Education Officer or the District Officer, as the case may be. It need not be submitted to higher authority unless the stipulations have been so modified as substantially to alter the type form. In that case the Director should intimate, at the time that he sanctions the conditions, that he desires to see the document; and he should always call for it in cases where the conditions have been submitted to Government for sanction. When the document has been approved, the District Education Officer or the District Officer should cause it to be duly executed and (if the deed is in the form given in Appendix VII) registered, and it should be forwarded to the Inspector-General of Registration for custody. The District Education Officer should report to the Director when these transactions are completed.(Government notification no 200-E., dated the 19th April, 1919.)
