Section 146 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
146.
(i)In the case of new buildings, extensions, improvements or alterations, the Department must be convinced of their necessity and approve their character. Works commenced before obtaining the special permission of the Department will not be eligible for grant.In the case of the purchase of land or building, the Department must either have been consulted before the purchase is made or be convinced that the land previously purchased is to be newly devoted to an educational purpose.(ii)Grants will not ordinarily be given for a school building that fails to meet the requirements specified in Appendix 4.(iii)Rooms in boarding houses for the construction of which grant is sought must satisfy the following conditions.Dormitories must be large enough to allow 40 superficial feet and 400 cubic feet for each boarder under 12 years and 48 square feet and 480 cubic feet for boarders, over 12 years. A space of at least 8 superficial feet and 800 cubic feet per head should be provided in every room used as a dining room or for any other dwelling purpose other than sleeping.Building Grant Procedure
