Section 159 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
159.
In the case of children of poorer classes of Anglo-Indians in out of the way places where suitable education is not available, arrangements may be made by the Inspector for the education of such children at the nearest suitable school, the entire cost of such education or such part thereof as may be deemed necessary and of the conveyance to and from the school being met by the Government, provided the necessity for this is certified (Appendix 40) by some responsible person to the satisfaction of the Inspector.A register in the prescribed Form (Appendix 41) shall be maintained of the pupils in receipt of this grant.Children whose guardians are resident outside the limits of the Tamil Nadu State are not eligible for this grant.Grant shall be awarded for a pupil studying in the same class provided he/ she has/had only one failure during the course from standard I to VIII and one failure during the course from standards IX to XI.In all such cases discretion shall vest in the Inspector of European and Anglo-Indian Schools to continue or withdraw the grant or to sanction or refuse a new grant.
