Section 44A in Grant-in-Aid Code of the Tamil Nadu Educational Department
44A. Fixing The Amount of Grants.
- Grants may be sanctioned by the Director towards the rent of buildings if be used as hostels, provided satisfactory arrangements are made by the management for the supervision of the student residing therein.Grants in such cases shall not exceed one-half of the net expenditure incurred by the management from its own funds on the rent of the hostel buildings' after deducting the rent due from the students residing in the hostel.The rent due for the purpose of the grant will be fixed by the Government on the recommendation of the Director.
