Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Tamilnadu - Subsection

Section 54(iii) in Grant-in-Aid Code of the Tamil Nadu Educational Department

(iii)Grants. - After the completion of the scheme (building or playground), the correspondent will be required to furnish a certificate in the prescribed form (Appendix 'N') signed by the Architect or Engineer in-charge of the work, to the effect that the scheme has been completed generally in accordance with plans and specifications which were approved by the Director and another certificate signed by the correspondent himself, specifying the total amount actually spent on the scheme.