Section 117(a) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(a)Every student shall, as soon as possible after he or she joins the training institution, enter into an agreement to be executed in such form as may, from time to time, be prescribed (Appendix 20) binding himself or herself (1) to remain in the institution during the period prescribed and during that time to abide by such rules as may be laid down for regulating his or her attendance and conduct, (2) to appear for such examination as may be prescribed, (3) to serve as teacher in a recognized Anglo-Indian School in the State of Tamil Nadu or in a Matriculation School recognised by the Madras University or keep a recognized Anglo-Indian School within the jurisdiction of the Tamil Nadu Educational Department and teach in the same for at least three years within a period of six years after the completion of the course of training and service in other States may be taken into account. The Director of School Education has to decide individual cases as per G.O. Ms. No. 1756, Education, dated 17th October 1957, (4) to supply to the head of the institution every six months after the completion of the training course and until the expiry of the period of service mentioned in clause (3) above, information regarding residence, appointments held, salary and other particulars which may be needed to enable the head of the institution to keep a history of the student trained in it.
