Section 54(b) in Grant-in-Aid Code of the Tamil Nadu Educational Department
(b)A certificate signed by the Correspondent himself specifying the actual amount spent on the construction and that the grant claimed is not more than one-half of the actual expenditure incurred towards the construction.(iv)Legal charges. - The State Counsel will be permitted to charge for the examination of titles and settlement of mortgages in connection with building schemes for educational institutions placed on the approved list by the Director, fees not exceeding one-half per cent of the estimated cost of the scheme approved by the Director, subject to a minimum of Rs. 20 and a maximum of Rs.250 in each case.
