Section 29C in Rules for the Grant of Recognition and Aid to Elementary Schools
29C.
No fees shall be levied from the children of non-gazetted employees of the State Government. Employees of the local, bodies whose pay does not exceed Rs. 300, a month, and of teacher, employed in aided elementary and secondary schools subject to the production of a certificate of income by the parent or guardian in the form prescribed in Appendix 26.Provided that such concession shall be withheld from a pupil in any of standards I to VIII in elementary schools only if he or she is detained in the same standard more than once.
