Section 7 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
7. Payment of grant.
(1)Subject to the orders and instructions issued by the Government from time to time, every college may be paid grants specified in sub-rule (2). No grant shall be paid to any college, the affiliation/approval of which has been withdrawn by University concerned for the period of such withdrawal of affiliation/approval.(2)Subject to such terms and conditions and at such rates as may be approved by the Government from time to time, grants may be paid to any college for the purposes of teaching, construction of buildings, purchase of building site, playground, furniture, books and appliances.(3)Subject to the provision of sub-section (2) of section 10, the Government may withhold permanently or for any specified period, the whole or part of any grant, if any of the conditions specified below or directions or orders issued by the Government or the Director or his subordinate officers from time to time, are contravened or not complied with-(a)No educational agency shall collect from the students, parents or any other person for any purpose whatsoever fees, donations or subscriptions other than those specified by the competent authority under section 28;(b)The educational agency shall carry out the instructions issued by the Government from time to time in the public interest to ensure that the interest of students belonging to the socially and educationally backward classes and the linguistic minorities are safe guarded;(c)The educational agency shall carry out the instructions issued by the Government or by the Director with a view to maintain academic standards and to safeguard the interests of the teachers and the students;(d)The educational agency shall fulfil all the conditions stipulated, at the time of according permission to establish the college;(e)The college shall be located in a building which is accessible to all persons, irrespective of caste or community;(f)The premises of the college or subsidiary building appertaining to it or a playground or a vacant site belonging to the college whether adjacent to or remote from it shall ordinarily be used for the purposes of conducting the college or for functions conducted by such college or for authorised examinations or for other purposes specifically permitted by the Director;(g)The committee shall not appoint any teacher who has been duly declared unfit to be a teacher by the University, or the Director, or whose certificate has been suspended or cancelled or who has been convicted for offence involving moral turpitude;(h)The committee shall grant' fee concessions to students in accordance with the orders issued by the Government, from time to time.
