Section 148(i) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(i)Grants when sanctioned may be paid in instalments as funds become available, but except in cases where the governing body of the school has been exempted by the Director from the execution of a mortgage deed or a deed of acceptance no portion of the grant shall be paid before the title-deeds of the property have been examined by the Government Solicitor and found to be in order.
