Section 36(1) in Tamil Nadu Private Schools (Regulation) Act, 2018
(1)The Government may, subject to such conditions as may be prescribed, continue to pay grant to the private school which has been already receiving grant from the Government, before the date of commencement of the academic year 1991-1992 at such rate and for such purposes as may be prescribed.Explanation. - For the purposes of this sub-section, private school which has been receiving grant from the Government shall also include a private school receiving grant from the Government only in respect of any class or course or medium of instruction, as the case may be.
