(4)When the work is to be undertaken by a District Board on behalf of the school authority, the amount of the grant sanctioned shall be placed by Government to the credit of the District Board and the school authority shall, at the same place to the credit of the Board a sum equal to the difference between the total cost involved and the amount of the sanctioned grant. In calculating the total cost involved provision shall be included for the fees payable to the Board according to the scale prescribed by the rules laid down in Article 618 of this chapter. (Government notification no. 200-E., dated the 19th April, 1919.)
