Section 58 in Grant-in-Aid Code of the Tamil Nadu Educational Department
58. Object and proportion of aid.
- (i) (a) Grants not exceeding one-half of the total cost may be given for furniture, and for apparatus, chemicals, maps, diagrams and models; for books and periodicals; for school libraries; for the plant, materials and tools needed in industrial and technical schools; and for needlework or other art and Industrial exhibitions.However, where a management receives a private benefaction amounting to not more than one-half of the cost of equipment, it shall be entitled to take full credit for such benefaction in arriving at its share of the cost of the equipment; and where the private benefaction is in excess of the management's share of the cost, viz., one-half of such excess shall be taken in deduction of the State Government's share of the cost.(b)Grants may be given in connection with approved expenditure on physical training and games when such expenditure exceeds the amount of games fees collected from pupils and staff.The maximum grant to be given to a school during any financial year shall be limited to the amount of games fees collected during the year and it shall not exceed one-half of the difference between the expenditure and the games fee collection during the year, taken together with any credit balance outstanding in the games fund; the management must contribute a sum not less than the grant received.The amount of grant applied for should be based on a budget estimate of the games fund of the school for the year in which the grant is sought.The accounts of the games fund shall be submitted along with the financial statement referred to in rule 37 of this Code; should it be found that the management has contributed less than the amount of the Government grant, the whole difference will be adjusted against any grant subsequently applied for thereunder.(ii)Grants shall not be given to meet the cost of seats or desks of a pattern which has not been approved by the department.(iii)Except in the case of industrial and technical schools, aid shall not, as a rule, be afforded for the purchase of articles to be used by the pupil, as distinguished from those required by the teacher in giving instruction. But, in special case, grants may be given for books and slates for the use of pupils on the condition that the books and slates remain the property of the school, are used by the pupils during school hours only and are not removed from the premises.(iv)Grants shall not be given for articles regarding which the Director has not been consulted and for which aid has not been promised previously to purchase or manufacture.
