Section 11(5) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(5)Notwithstanding anything contained in the Act or in any other law for the time being in force or in any decree, order or direction of any Court or other authority -(i)no private school shall, only on the ground of having been granted recognition under the Act, be entitled to any grant or other financial assistance, from the Government;(ii)the Government may, subject to -(a)the availability of funds;(b)the norms and conditions specified in the Grant-in-Aid Code of Tamil Nadu Education Department.(c)the condition that every private school receiving any grant or financial assistance from the Government levies and collects from the pupils only such fee, charges or other payment as may be specified by the competent authority, which shall not be in excess of the fee, charge or other payment levied and collected from the pupils studying in the schools or institutions established and administered or maintained, by the State Government, or any local authority in the locality: -(d)the rules, orders and notifications issued by the Government from time to time; and(e)such other conditions as may be prescribed by Government to the private school grant or other financial assistance at such rate and for such purposes as may be prescribed.
