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State of Tamilnadu - Section

Section 129 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

129.

Every application for aid shall be made in such form as may, from time to time, be prescribed, and shall contain a declaration, signed by the Correspondent, to the effect that the conditions of recognition and aid laid down in this Code are being and will continue to be fully observed, excepting any rules from which the institution may be specially exempted; and that the governing body is prepared to subject the institution, together with its current, endowment and trust accounts, its establishment, time-table and registers, to inspection and to furnish such returns as maybe required by the department.Income To be Devoted To Educational Purposes