The agreement with the Governor of Tamil Nadu referred to in rule 125 shall be executed by every student receiving a stipendiary grant from the State Funds.In training schools attached to Mission Institutions for the training of Indian Christian catechists, and in which there is a theological course as well as pedagogical, the former course immediately succeeding the latter, the manager shall be at liberty to postpone fulfillment, by student receiving stipendiary grants from State Funds, on the condition of serving for three years until after they have completed than theological course.The fulfillment of this condition may also be postponed with the sanction of the District Educational Officer in cases where a student desires to study in a Secondary School or in a College so as to improve the grade of his certificate.
