Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(2)(b) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(b)High Schools and Higher Secondary Schools. - The educational agency may be paid maintenance grant equal to the approved expenditure for the preceding financial year on rents, taxes, ordinary repairs, upkeep, contingencies and other miscellaneous items after deducting the educational agency's contribution determined by Government, from time to time.