Section 32 in Grant-in-Aid Code of the Tamil Nadu Educational Department
32. Fixing the amount of grant.
- Amount of grant payable in any one year to aided secondary schools and accruing from 1st April 1964 will be based on -(a)The full approved expenditure for the preceding financial year on teaching staff, non-teaching staff and servants paid from contingencies; plus(b)Such approved expenditure for the preceding financial year on rents, taxes, ordinary repairs and upkeep contingencies and other miscellaneous items, as exceeds the prescribed annual managerial contribution of Rs. 1,500 in the case of schools opened prior to 1965-66. In the case of schools opened in 1965-66 and after the management contribution shall be Rs 5,000 a year for schools with a strength of 500 and below and Rs. 7,000 a year with a strength of above 500.(G.O. Ms. No. 186, Education, dated the 8th January 1968)The grant for item (a) above shall be called as staff grant and shall be sanctioned monthly by the District Educational Officer, Inspectress of Girl's Schools and the grant for item (b) above as maintenance grant and shall be sanctioned by the authorities specified in rule 6 (Chapter 1) of the Grant-in-aid Code. In fixing the staff grant, the District Educational Officer/Inspectress of Girls School shall follow such instructions as maybe issued by the Director, from time to time. In fixing the maintenance grant, the Director of School Education shall follow such rates as may be approved by the Government for individual items of expenditure, from time to time.The staff grant for every aided secondary school to cover the approved expenditure on teaching staff, non-teaching staff and servants paid from contingencies shall be sanctioned monthly subject to adjustment and in advance. The grant shall be drawn by the sanctioning authority on a bill in the prescribed form and the bill shall be endorsed for payment in favour of the Correspondent of the school.(G. O. Ms. No. 730 Education, dated the 13th May 1964)Director of School Education is empowered in special cases to pay grant direct to secondary schools.The District Educational Officers/Inspectresses of Girl's Schools of the areas are empowered to make direct payment to the headmasters of secondary schools in special cases when the correspondents are away from the headquarters or where a school is mismanaged.(G.O. Ms. No. 1904, Education, dated the 16th December 1968)(ii)(Omitted)(a), (b) and (c) (Omitted)(iii)Registered managements of schools will be allowed to retain any profits they may make during the year subject to the condition that the money thus retained is not allowed to accumulate but is spent with the approval of the Director on improvements to the school.
