Section 168 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
168.
Grants maybe sanctioned by the Director towards the rent of buildings to be used as boarding houses provided that satisfactory arrangements are made by the managers for the supervision of the pupils residing therein.Grant§ in each case shall not exceed one half of the net expenditure incurred by the managers from their own funds on the rent of the boarding house after deducting the rent due from the pupils residing in the boarding house.The rent due for the purpose of the grant will be fixed by the Director.
