Section 11 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
11. Payment of grant.
(1)Recognised Private Schools may be paid grants from State funds directly or through Panchayat Unions. Such payment of grants shall be subject to Government orders and instructions issued, from time to time:Provided that, schools whose recognition have been withdrawn shall not be entitled to any grant for the period of such withdrawal of recognition.(2)The authority competent to sanction grant shall be the District Educational Officer.(3)The rate at which and the purpose for which the grant may be paid shall be as specified in Annexure I(4)The Joint Director of School Education (Elementary Education) in respect of Pre-primary, Primary and Middle Schools and the Joint Director of School Education (Secondary Education) in respect of High Schools [and Deputy Director (Teacher Education) in respect of Teachers' Training Institutes] [The expression urns substituted by G. O. Ms. No. 1141, Education, Science and Technology (UI), dated the 6th December 1994.], and the Joint Director of School Education (Higher Secondary) in respect of Higher Secondary Schools shall withhold, permanently or for any specified period, the payment of grant, if any, of the conditions specified in rule 9 are contravened or not complied with.(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.
