Section 152(1) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(1)(a)Grants not exceeding one-half of the total cost may be given for school and boarding house furniture, and for apparatus, chemicals, maps, diagrams and models, for books and periodicals for school and staff libraries and for the plant, materials and tools needed in industrial and technical classes.(b)Grants may be given in connection with approved expenditure on physical training and games when such expenditure exceeds the amount of games fees collected from pupils and staff.The maximum grant to be given to a school during any financial year shall be limited to the amount of games fees collected during the year and it shall not exceed one-half of the difference between the expenditure and games fee collections during the year taken together with any credit balance outstanding in the games fund, the management must contribute a sum not less than the grant received.The amount of grant applied for should be based on a budget estimate of the games fund of the school for the year in which the grant is sought.The accounts of the games fund shall be submitted along with the financial statement referred to in Article 139. Should it be found that the management has contributed less than the amount of the Government grant, the whole difference will be adjusted against any grant subsequently applied for under this section:Provided that schools which are exempted from the levy of games fees by the Inspector of Anglo-Indian Schools, Tamil Nadu shall be eligible for grants not exceeding half the total approved expenditure on physical training and games.(ii)Grants shall not be given to meet the cost of seat or desks of a pattern which has not been approved by the Department.(iii)Grants shall not be given for articles regarding which the Department has not been consulted and for which aid has not been promised previously to purchase or manufacture.Payment of Grant
