Section 64 in Grant-in-Aid Code of the Tamil Nadu Educational Department
64.
Only institutions which are primarily Homes for 4 Children and which make suitable arrangements for the education of the inmates in recognized schools shall be admitted, to aid.(G. O. Ms.. No. 3085, Education, dated the 28th August 1965)Children whose parents are in receipt of an annual gross income Exceeding Rs. 300 (rupees three hundred only) will not be eligible for any Boarding grant.(G. O. Ms. No. 804, Education, dated the 2nd May 1955)The occupation of the parent(s) is............ the annual gross income from all sources of the parent(s) is Rs.......... per annum(4)"Boarding charges" for the purpose of the grant comprise only the following: -(i)Cost of foodstuffs.(ii)Pay of cook and other servants, if any, employed for the purpose of cooking and serving meals and expenditure towards the salaries of warden and accountant.(iii)Contingencies, i.e., sundry expenses connected with the provision of meals and items such as stationery, oil, cost of clothing, medicines, medical aid, textbooks and soap.(G. O. Ms. No. 330, Home, dated the 1st February 1960)(5)The net boarding charges shall be arrived at by deducting from the boarding charges (a) the wages, if any, earned by the inmates paying no fees or only nominal fees, and (b) the fees, if any, collected including the nominal fees referred to in the Explanation under rule 62.(6)No inmate shall be eligible for a grant under this Chapter unless he is a native of the Tamil Nadu.
