Section 6 in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
6. Payment of grant.
(1)Minority Schools may be paid grants subject to the orders and instructions issued by the Government from time to time. The rate at which, and the purpose for which, the grant may be paid shall be as specified in Annexure II appended to these rules.(2)Payment of monthly staff grant shall be made only in respect of qualified and admissible teachers actually employed in minority schools whose appointments have been approved by the concerned authorities according to the number of posts sanctioned to the institutions concerned.(3)If any over payment is pointed out by the audit and it is ultimately found to be excess, after consideration of the representations, if any, of the management, then the excess amount will have to be made good by the management from its own funds.(4)(a)If any falsification of account or misuse of the amount of grant paid to any minority school is found or reported and if, after due enquiry by the Chief Educational Officer in respect of Pre-primary/primary/middle schools or the Joint Director of School Education (Secondary Education) in respect of high School/Training Institute special/Anglo-Indian Schools. It is found that falsification of account or misuse of the amount of grant is proved, the such minority school shall not be eligible for further grant.(b)Before refusing further grant underclause (a) the management of such minority school shall be given an opportunity of making its representation.
