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State of Tamilnadu - Section

Section 37 in Tamil Nadu Combined Development and Building Rules, 2019

37. Planning Parameters of Institutional Buildings.

- Including nursery schools, Primary schools and religious buildings with floor area exceeding 300 sq.m. Secondary schools, Colleges, Higher Educational, Technical & Research Institutions, Students hostels & Dormitories, Research Institutions, Broadcasting, Telecasting & Telecommunication centers, Government & Quasi Government Offices, and Institutions, Government Archives, Museums, Art galleries and Public libraries, Foreign Missions, Consulates and Embassies.
Sl. No. Description Continuous Building Areas Other areas
1 2 3 4
A. Minimum road width 7.20m Minimum 7.2m for schools up tohigher secondary level and industrial training institutes.For others, min. 9 m
B. Maximum Height 18.30m.
C. Normally Permissible FSI 2.0
D. Minimum Setbacks Where Street Alignment/new road is prescribed,it shall be from that street alignment/narrow line. In the caseof others, it shall be from the property boundary.
(i) Front Setback 6m 6m
(ii) Side Setback Nil 6m
For schools - 2m
(iii) Rear Setback Nil 6m
    For schools - 2m
E. (a) Structurespermissible in the minimum prescribed Front set back, Sidesetback and Rear set back are given in the rule 28(b) In addition, Gate pillars, gopurams, andincidental structures (with height not exceeding 4m) such asservant room, cloak room, and watch man booth, cycle stand,Kitchen and toilets are permissible in these minimum prescribedsetback spaces.
F. Parking spaces shall be provided within the siteconforming to standards prescribed in the Annexure - IV.
G. Rainwater harvesting provisions as prescribed inthe Annexure - XXII.
H. The minimum width of corridor shall be as givenin rule 42
I. Special regulations for physically disabledstated in the rule 43 shall be adhered to.
J. The applicant not being a government department or agencyshall deposit a sum at the rate of 50% of the infrastructure andamenity charges as a refundable non-interest earning security andearnest deposit. The deposit shall be refunded on completion ofdevelopment as per the approved plan as certified by CompetentAuthority; if not, it would be forfeited.
K. The reservation of Land for Community recreational purposesuch as park or play ground required in these regulations shallbe as given in the rule 41.
Note. - (i) In Continuous Building Area (CBA), there shall be at-least 1m wide internal passage from rear to front in ground level or ground floor, directly accessible to road.
(ii)In the case of schools, the development shall confirm to the additional safety standards stated in the Annexure - XV.
(iii)The maximum height of the building shall not exceed 18.30 meters provided water tanks, chimneys, Architectural features such as flag masts, gopurams, minarets, steeples and other ornamental structures which are not intended for human habitation may be permitted subject to a ceiling of 30.5 meters from ground level.
(iv)In cases of Hospital Buildings with Ground Floor/Stilt Floor + First Floor and above and floor area exceeding 300 sq.m. in each floor, the special provisions for Hospital Buildings prescribed in Annexure - IX shall be adhered to.