- Children of female teachers are. entitled to free-studentships in the schools in which their mothers are serving and, if the salary of the mother does not exceed Rs. 100 a month, in schools of all grades under the direct control of Government.(G. O. no. 1557-E, dated the 16th October 1917.)Note. - (1) The concessions granted in Articles 318 and 319 must not be allowed to raise the total number of free-studentships above that permissible.(2)The concessions granted in Articles 318 and 319 to the children of teachers from this State apply to the children of teachers from any other State which gives teacher from this State a reciprocal concession.(G.O. no. 3186-E., dated the 11th August 1926.)*State Government's decision :-Regarding - Free tuition to children of teachers of non-government Primary and middle schools (including non-Government Basic schools) upto Higher Secondary stage.The State Government have been pleased to decide that within the limit of 15 per cent of total strength of students, laid down for non-Govt. primary and middle schools (including non-Government Basic schools) may be allowed facilities of free-tuition upto Higher Secondary stage.(* Vide No. VII/M. 7-342/62-1840, dated 30.3.1963)Section V
