The premises of an educational institution, or any subsidiary building appertaining to it or a playground or vacant site belonging to the institutions, whether adjacent to or remote from it, shall ordinarily be used only for the purpose of functions conducted by such institution. But the executive authority of the local body, the District Educational Officer or the Insp6ctress of Girls' Schools, as the case may be, in the case of a Government institution other than a Government college, the Principal in the case of Government college, the Manager or Correspondent in the case of an aided Secondary or Special Institution and the Principal in the case of an aided college, is empowered to grant permission, on such conditions as he deems fit to impose, for the use of such building or ground or site belonging to the institution for holding public functions arranged by the management or by a Department of the State or the Union Government or for any non-political purposes.The authority concerned should obtain the orders of the Director of School Education or Director of Collegiate Education, as the case may be, in doubtful cases.In no case shall the use of such building, play-grounds or vacant site be given for political meetings.
