Section 157 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
157.
The following conditions govern the bestowal of this grant: -(a)For every child for whom application is made for the first time, a certificate (Appendix 39) must be obtained from the Magistrate of the district or cantonment to which the child belongs or a Gazetted Officer of the Revenue Department certifying to its condition. In the case of children belonging to Chennai, the certificates should be obtained from the Chief Presidency Magistrate, Chennai or a Gazetted Officer of the Revenue Department.The certificate must be submitted to the Inspector with the application and, on return by him, will be filed in the school for reference.Applications for renewal of grants need not be accompanied by such certificates, unless specially demanded by the Inspector.(b)Both boys and girls are eligible for the grant upto the age of 20. Both boys and girls who reach the age of 20 in the middle of the year may be permitted grants upto 31st December of the year in which they reach the age of 20.(c)Pupils may be permitted to remain in the orphanage till they complete their High School course.(d)Children whose guardians are resident outside the limits of the Tamil Nadu are not eligible for this grant.(e)Children in receipt of military pensions and children paid for from private or public funds are not entitled to grant under Article 156.(f)Grants shall be awarded for a pupil if he/she has/had only four failures during his/her study in Standards I to.X. No boarding grant shall, however, be allowed to a student studying in the same standard for the third year.
