Section 102 in Tamil Nadu Educational Inspection Code
102. Utilisation of grants-in-aid.
- The Inspecting Officers should take care to note any case in which a building for the erection or extension of which a grant-in-aid has been given is being diverted from the educational purpose for which the grant was given. They should also carefully check utilization of grants in aid for the purchase of furniture, apparatus, maps and books. When recommending the closure or/and withdrawal of recognition of any school, they should examine if the school has been paid building or/and equipment or/and other grants and what extent and by what means such grants are recoverable in consequence of the closure of the schools. For this purpose, they shall ensure that the registers in which grants are recovered are maintained up to date and with all the necessary particulars.
