Section 41 in Grant-in-Aid Code of the Tamil Nadu Educational Department
41. Fixing the amount of grant.
- (i) The amount to be paid in any one year to the College department, whether it provides instruction up to the standard required for a University degree or not, will be determined by the Director after taking into consideration all the circumstances of the case, provided that the amount so determined shall not exceed two-thirds the approved net cost of maintenance for the previous financial year, i.e., two-thirds of the excess of the approved recurring expenditure over the income from tuition fees reckoned at standard rates.(ii)In addition to the amount payable under sub-rule (i), the management will also be paid a grant equal to (a) the loss in the fee income on account of the award of fee concessions under rule 92 of Tamil Nadu Educational Rules; and (b) half the expenditure incurred on scholarships and fee remissions up to a limit of 10 per cent of the fee income reckoned at standard rates, provided that the scheme for such scholarships and fee remissions has received the prior approval of the Director.(iii)Where, consequent on the orders issued by the Government, from, time to time, grant is paid for the tuition fee foregone by the management of any institution in respect of any class of students and where the amount of tuition fee collected by the management from such students exceeds the amount of grant fixed by the Government, such amount of excess collection may, notwithstanding anything contained in this Code, be deducted from the grants due to the management under this Code.(G. O. Ms. No. 163, Education, dated the 2nd February 1970)
