Section 127 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
127.
Grants are given in aid of -(1)Teaching. - Article 132.(2)Buildings. - The erection, enlargement and purchase of school buildings and boarding houses for educational institutions for extensive repairs and the purchase of land for school or boarding house purposes - Article 144.(3)Equipment. - The purchase of furniture for schools and boarding houses, equipment, apparatus and appliances for schools, books for school and staff libraries and plant, materials and tools for laboratories and workshops - Article 151.(4)Boarding. - The boarding and schooling of orphan and very poor children -Article 156.(5)Boarding. - The boarding and schooling of poor pupils residing in places where suitable schools are not available - Article 159.(6)Cadet Corps. - Maintenance of Cadet Corps -Article 162.(7)Food. - Providing food and clothing for poor pupils in the City of Chennai - Article 164.(8)Fees. - Remitting the fees of and providing books for poor pupils - Article 166.(9)Rent. - The rent of boarding houses - Article 168.(10)Medical inspection. - The medical inspection of boys in standard VI to XI -Article 170.Subject to budget provision being available and to the limit of such provision, grants under (2) and (3) are payable at whatever time and in whatever manner that may in each case, be determined; grants under (1) are paid annually for the official year; and grants under (4), (5), (6), (7), (8), (9) and (10) are paid annually for the calendar year.Sanctioning Authority
