(2)The following are the general conditions on which Government are prepared to make grants:-(a)Save as the State Government may permit, no building towards the erection, purchase, improvement or repair of which a grant has been made by Government, shall be used for any other than educational purposes, prior to the lapse of a period of 20 years from the date on which the grant is paid.(b)The school shall be under a regular managing committee, the constitution of which shall be approved by the Director and in accordance with the grant-in-aid rules.(c)The buildings shall be erected in accordance with plans and estimates to be approved by the Director and shall be completed to the satisfaction of the Engineer appointed in that behalf within a specified period. The previous approval of the Superintending Engineer shall be obtained to any contract into which it is proposed to enter in respect of the buildings.(d)The school authority shall pay a rent of Rs.............per annum in case of a lease.(e)The buildings shall be maintained in good repair.(f)The property shall yield no pecuniary return to the school authority save for the purposes of the school.(g)The school shall be open to inspection by the officers of Government.(h)The school shall be managed as regards control, maintenance, staff, fees, free-studentships, curriculum, discipline, residential arrangements, and in all other respects, in accordance with the grant-in-aid rules and to the satisfaction of the State Government. The school if a High school, shall be recognized as such by the State Government.In the case of a hostel the terms under this head should run as follows:-The hostel shall be used solely by students of schools recognized by the State Government and shall be managed as regards control, maintenance, discipline and in all other respects in accordance with the rules prescribed from time to time by the State Government for the management of recognised hostels and to the satisfaction of the State Government.(i)The grant shall be given out, or the land shall be made over, in accordance with the rules laid down from time to time by the State Government.
