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State of Tamilnadu - Section

Section 166 in Tamil Nadu Educational Rules

166.

Fees at the following rates shall be collected from the students: -
(a) For those students who take the complete course: Re 1 per term of Rs. 3 a year
(b) For those who take the course in particularsubjects: Rupee 1 when the total number of lectures on thesubject does not exceed 20, Rs. 2 where it exceeds 20 but doesnot exceed 40 and Rs. 3 where it exceeds 40, irrespective of theterms or years.
Fees shall be paid within fifteen days of the starting of the term of course and the names of students who fail to pay the fees shall be removed from the rolls after fifteen days.Subject to the conditions prescribed in rule 92(b) of these rules, no fees shall be levied from any poor woman adult in Rural Colleges for women or from adults belonging to Harijan communities. The production of an income certificate as prescribed in that rule and in the form referred to therein need not be insisted upon except in case of doubt and, in such cases, the adults should be asked to produce the certificates from Deputy Tahsildars.Examinations