(3)When the work is to be executed by the school authority, the money grant may be given out. In the case of building grants, an instalment of one-half of the total amount may be paid at once. The remaining half may be paid under the following rules :-(a)The Director shall inform the Superintending Engineer that the grant has been sanctioned and shall ask him to arrange for its supervision.(b)The school authority shall be required to give 15 days' notice in writing to the Superintending Engineer prior to the commencement of work.(c)During the progress of the work access thereto and every reasonable opportunity to inspect and examine materials and to check measurements at his discretion shall be afforded by the school authority to the officer appointed by the Superintending Engineer in this behalf.(G. O. no. 3150-E., dated the 17th May, 1927.)(d)When approximately half the work is completed, one-quarter of the entire sum sanctioned shall be paid on the requisition of the school authority, signed by the officer deputed by the Superintending Engineer.(e)(i)A further 15 per cent of the grant shall be paid when it has been certified in the prescribed form by the officer deputed by the Superintending Engineer that the work has been completed in accordance with the approved plans and estimates and that the building is worth the amount on which the grant is claimed.(G. O. no. 3150-E., dated the 17th May, 1927.)(ii)The remaining 10 per cent of the grant shall be paid six months after the completion of the work on receipt of a certificate from the officer deputed by the Superintending Engineer that the work does not show signs of not having been built to specification or of having been constructed with effective materials and workmanship.Note. - If the Superintending Engineer has been able to arrange for such close supervision of the work that he has no doubt as to its quality, he may authorise the payment of the last two instalments of 15 per cent and 10 per cent together as soon as the building is completed.(Government notification no. 774-E., dated the 18th February, 1931.)(f)Should the amount of undertaking fall short of the estimate, the grant may be curtailed by the amount by which it falls short.Each portion of the grant must be drawn in the prescribed form.Note. - (1) Where the grant sanctioned does not exceed Rs. 500 the sanctioning authority shall inform the Executive Engineer, instead of the Superintending Engineer and that officer will take the place of the Superintending Engineer for the purpose of the above rule.
