(a)In institutions of a professional or special character, fees shall be levied at such rates as may be prescribed by any rules sanctioned by Government for them.(b)The fees leviable in any institution from girls and from Muslim boys and boys belonging to the Backward Classes reading in any class shall be one-half of the rates actually in force in that institution provided that the annual income of the parents or guardian of the pupil does not exceed Rs. 1,500 in the case of colleges. Subject to the same condition no fee shall be levied from (i) Muslim girls or girls belonging to Backward classes, (ii) students (boys and girls) belonging to Scheduled Castes in Arts' and Professional Colleges and (iii) pupils (boys and girls) belonging to Scheduled-Tribes in all classes including Arts and Professional Colleges.The production of a certificate of income of the parents or guardian in the form prescribed in Appendix 18 should be insisted in all cases of grant of fee concessions except in respect of pupils belonging to Scheduled Castes and Tribes. The Certificate shall be issued by a Gazetted Officer, an Inspector of Police or a Non-Gazetted Officer of the Revenue Department not lower in rank than a Deputy Tahsildar or Sub-Magistrate.In respect of pupils belonging to Scheduled Castes and Scheduled Tribes, the production of poverty certificate shall not be insisted on for the grant of fee concession. It shall be sufficient if an application for fee concession stating the income of the parent or guardian is duly filled in and presented to the head of the institution, who shall check the application and recommend grant of the concession to the authority concerned. If the head of the institution has reason to believe that a particular pupil is not really poor, he should demand the production of poverty certificate in that particular case issued by any one of the authorities specified in paragraph 2 above or by the District Welfare OfficerIf a pupil is found to have obtained the fee concession by false statement he or she shall be liable to be punished with fines besides the recovery of the amount involved in the concession granted.(c)Converts to Christianity or to any other religion from the communities included in Groups I, II, IV and V of Appendix 17-A below shall be eligible for full-fee remissions in colleges.A pupil belonging to any of the communities included in Group III of Appendix 17-A who is in receipt of a fee concession shall not be deprived of it, if he becomes a convert to any other religion while holding the concession.Converts to Christianity or any other religion shall produce also a certificate of conversion in the form of Appendix 17-B obtained from an officer who is competent to issue a certificate of income under rule 92(b).(d)The concession under sub-rules (b) and (c) shall be granted by the executive authority of a local body in the case of institutions under it and by the correspondent in the case of those under private managements.(e)A case sheet or record in the form prescribed in Appendix 19 shall be maintained by the headmaster of the institution for each pupil to whom the concession is granted and shall be made available for inspection by the Inspecting Officer.(f)(i)The concession shall be Withheld from a pupil who remains for more than one year in one and the same class or standard.(ii)Deleted.(iii)Deleted.(g)It shall be open to the Director of School Education or Collegiate Education, as the case may be, to cancel the concession if, in his opinion it has been awarded irregularly.(h)The concessions granted are liable to be withdrawn in all cases for misconduct such as resorting to or participating in strikes.(i)In cases where the head of an institution has reason to suspect or believe that a pupil, who is claiming fee concession under the rule, is not really poor, the head of the institution shall report the facts to the Director of School Education or Collegiate Education, as the case may be, for necessary action.Note. - A list of Backward Classes is given in Appendix 17-A(ii)Concessions under this rule will ordinarily be restricted to those who are natives of Tamil Nadu or are domiciled therein.
