Section 112 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
112.
(i)The head of an institution may grant a student casual leave amounting to not more than seven days at a time exclusive of Sundays and other holidays and not more than fifteen days in the course of the academic year. In cases of real necessity, he may also give additional leave but it shall be leave without stipend. A student will forfeit one day's casual leave for every four times he is marked late.(ii)A student shall forfeit all stipend during any period, however, short of absence without leave and may be dismissed or expelled if he is absent without leave for three whole consecutive working days or for periods aggregating five whole days in any one term.(iii)The head of an institution may grant leave without loss of stipend for a period not exceeding one month in each year of the training course to a student in consequence of severe sickness certified by a registered medical practitioner or where this is not available, after full enquiry. If the leave exceeds one month, no stipend shall be granted for the excess period.(iv)A student may be dismissed or expelled by the controlling authority for continued illness or serious misconduct and, if so dismissed or expelled, he may be declared unfit for employment as a teacher. If he is a stipendiary student, he shall also be required to refund the whole amount drawn by him from State funds.Boarding House
