The power of sanctioning stipends rests with the Principals concerned in the case of teachers undergoing training in training schools attached to Government Colleges with the Headmasters or the Headmistress in the case of Government Training Schools having such officers with Gazetted rank and with the District Educational Officer or the Inspectress of Girls' Schools concerned in the case of others. In awarding stipends care should be taken to see that in all the grade classes the population are as far as possible fairly represented and that candidates coming from outside Tamil Nadu (other States in the Indian Union) are excluded exception being made only in the case of bona fide teachers employed in the schools in this State with promise of appointments after training in schools within the jurisdiction of the Tamil Nadu Educational Department or any other department of Government wherein teachers are employed.(G. O. Ms. No.1014, Education, dated the 22nd June 1957)Non-Stipendiary Students
