Section 149 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
149.
The grant payable shall not exceed in the case of buildings erected one-half of the total cost of the work shown in the management's estimates as approved by the department can modified by the Public Works Department or certified in the valuation statement of the Executive Engineer, whichever is less and in the case of buildings and lands acquired one-half of the Collector's estimate of the value of the same or of the actual cost of acquisition or purchase whichever is less, subject to the maximum limit prescribed in Article 144.Before making the payment in full, the Director will require the management to furnish the certificate referred to in Article 147(2) showing the actual amount expended by them in completing the works, purchase or acquisition and, if necessary, he may call for the vouchers at any time in support of the expenditure incurred.Claims of the Government
