(1)The State Government may from time to time transfer to the commissioners such funds as it may deem necessary for expenditure on:-(a)the improvement of any school or class of schools within the municipality under private management; and(b)the maintenance or improvement of any school or class of schools maintained, and managed by the Commissioners; and(c)the provision of buildings to be used as students' hostels in connection with any school mentioned in clauses (a) and (b).
