Section 37 in Tamil Nadu Elementary Education Act, 1920
37. Government contribution to elementary education fund.
- When an elementary education fund is constituted under section 32 for a municipal council, the State Government shall contribute to such fund -(i)a sum equal to fifty per centum of the proceeds of the taxation levied in the municipality under section 34, under the head of the property tax and also;(ii)a sum equal to fifty per centum of the proceeds of the taxation levied in the municipality under section 34, under the heads of tax on companies and profession tax, or a sum equal to ten per centum of the total taxation levied in the municipality under the said heads both under section 34 and under the Madras City Municipal Corporation Act, 1919, or the Tamil Nadu District Municipalities Act, 1920, whichever sum is less.(2)If, in any year, the contribution made to an elementary education fund by the State Government under sub-section (1) is less than the contribution made to such fund in respect of the financial year 1949-50, the State Government shall pay the difference between the two amounts to such fund by way of additional contribution.(3)The contribution payable to an elementary education fund under sub-sections (1) and (2) shall be in addition to, and not in lieu of, the amount of recurring expenditure incurred from the State funds during the financial year 1920-21 on education in elementary schools under public management situated within the municipality.Budget and Audit
