Section 140 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
140.
(i)Grants for a year shall be drawn on a bill prepared in the prescribed Form (Appendix 26) after counter-signature by the Inspector.(ii)On receipt of the counter-signed bill, the Manager shall endorse it and present it for payment at the nearest Treasury. Grants sanctioned from the allotment for a particular year must be cashed during that year.Recovery of Excess Grant Paid(iii)Any adjustments which, in consequence of the; operation of Article 137 or 138 or for any other reason, it may be found necessary to carry out in a grant once paid may be made in the grant for the following year or in the payment of any other sanctioned grant.(iv)Teaching grants shall be considered as having been paid in respect of the previous year's working of the schools. If an educational institution work throughout a financial year or part of a year, it shall be eligible for a grant for such period, whether or not it works beyond the period.
