(i)Notwithstanding anything contained in these rules, the Government may by general or special order, direct that no tuition fee shall be collected by the managements of aided institutions from students who are domiciled in Tamil Nadu or such other class of students as may be specified in such order, studying for any course specified therein.(ii)The tuition fee for the course specified in the order mentioned in sub-rule (i) shall not exceed the rate which the Government may, after taking into account all relevant factors fix for such course from time to time.(iii)The managements may collect tuition fee from students other than those mentioned in sub-rule (i) at such rate not exceeding the rate mentioned in sub-rule (ii)(iv)A grant equal to the amount of tuition fee in respect of the students mentioned in sub-rule (i) at the rate charged by the managements or at the rate mentioned in sub-rule (ii) whichever is less, will be paid to the managements.(G. O. Ms. No. 187, Education, dated the 5th February 1970)School Year
