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State of Tamilnadu - Section

Section 55 in Grant-in-Aid Code of the Tamil Nadu Educational Department

55. Amount of Grant.

- In the case of buildings erected, the grant payable will not exceed the percentage specified below of the total cost of the work shown in the managements estimates as approved by the Director and modified by the Public Works Department, subject to the maximum monetary limit specified. In the case of buildings constructed with reference to Article 53(iii) and in all other cases where the procedure prescribed in the Grant-in-aid Code has not been followed, the grant payable shall not exceed the percentage specified below of the total cost of the work or as certified in the valuation statement of the Executive Engineer whichever is less subject to the maximum monetary limit specified: -
Institution Percentage of Total cost Maximum Grant
(1) (2) (3)
Colleges, First Grade and Training Colleges 50 75,000
Second Grade Colleges 50 50,000
Secondary and Special Schools 50 35,000
Basic Training Schools 75 50,000
In the case of buildings or land acquired, the grant payable will be based on the Collector's estimate of the value of the same or of the actual cost of acquisition or purchase whichever is less; and shall not exceed the percentage and maximum monetary limits prescribed for buildings erected. In the case of lands or buildings purchased, the expenditure actually borne by the management of the institution in connection with the transfer of property, viz., stamp duty, registration charges, etc., will be added to the purchase value of land or building required for an educational institution for the purpose of payment of grant from State funds.However, where a management receives a private benefaction of the construction or purchase of a building or acquisition of land for an educational institution, it shall be entitled to take full credit for such benefaction in arriving at its' share of the cost of the construction, or purchase of the buildings or acquisition of land and where the private benefaction is in excess of the Management's share of the cost, such excess shall be taken as deduction of the State Government's share of the cost.(G. O. Ms. No. 2095, Education, dated the 8th September 1953)Before making payment, the Director will require the management to furnish the certificates referred to in rule 53(ii) or will obtain the valuation referred to in rule 53(iii), as the case may be, showing the actual amount expended by them in completing the work, purchase or acquisition and, if necessary, he may call for the vouchers at any time in support of the expenditure incurred.He may also require the management to furnish a certificate specifying the total amount of private benefactions received in respect of the work.[The building schemes of the aided colleges which are already aided by the Government of India or the University Grants Commission or other agency will not be eligible for State Government Grant.] [The paragraph was added by G. O. R. No. 2213, Education, dated the 9th October 1973.]