Section 170 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
170.
Grant for the medical inspection of boys of standards VI to XI shall be paid according to the following rules: -(1)Managers shall select with the approval of the Director of School Education one or more medical officers from among local registered medical practitioners. Whenever possible, officers with M.B.B.S. or L.M.S. or equivalent qualification should be chosen.(2)The fee payable to the medical officer shall not exceed Rupee one for the first inspection of a pupil and fifty paise for each of the subsequent annual inspection.(3)The grant payable shall be limited to one-third of the expenditure incurred by the management, subject, however, to an upper limit of twenty-five paise for the first inspection of each pupil and twelve paise for the subsequent inspections.(4)The award of grants shall be contingent on the levy of a special fee from each pupil so as to cover at least one-third of the cost of his medical inspection.(5)The management of the school shall undertake to maintain the records and submit the returns prescribed for the purpose of medical inspection and to comply with all other conditions that may be laid down in this regard by the Government or their authorised officers.
