Section 62 in Grant-in-Aid Code of the Tamil Nadu Educational Department
62. Objects and conditions of aid.
- In addition to ordinary grants of all descriptions, a special grant may be made to homes for children in aid of boarding charges:Provided that such grants shall not exceed three-fourth of the net Boarding charges of the institution subject to a maximum limit, calculated at Rs. 12 a month for each certified free destitute pupil in the case of institutions in places other than hill stations and at Rs. 18 a month for such pupils in the case of institutions functioning in hill stations:(G. O. Ms. No. 932, Education, dated the 19th April 7969)(G. O. Ms. No. 174679/ww/69, dated the 28th December 1970)Provided also that such grant shall not be admitted on behalf of a pupil whose age on the 1st July of the year under consideration -(a)exceeded twenty but was below five years in the case of a boy or girl; and(b)exceeded twenty-five but was below five years in the case of physically handicapped children.Explanation. - Pupils from whom a nominal fee not exceeding Rs. 9 in a year is collected shall be considered free for the purpose of the above rule and also of note (1) under rule 64.
