64A. The District Board may, subject to any rules, made by the State Government under this Act-
(a)provide buildings to be used as students' hostels in connection with schools for the maintenance and management of which the board is responsible under section 62 or 63, and maintain and manage such hostels;(b)make grants-in-aid to any school referred to in section 64, or any other school, college or educational institution for the purpose of providing buildings to be used as students' hostels in connection with such school, college or institution, or for the purpose of maintaining and managing such hostels; or(c)establish scholarships for the furtherance of technical or other special forms of education.
