Section 53 in Grant-in-Aid Code of the Tamil Nadu Educational Department
53. Building grant-procedure.
- (i) Applications in the prescribed form (Appendix M) shall be submitted through the District Educational Officer to the Director of School Education except in the case of colleges, accompanied by such outline plans as will enable the Director to judge the suitability of the proposal from an educational point of view. The correspondents of colleges shall submit their applications to the Director of Collegiate Education direct.(ii)If the Director of School Education or Director of Collegiate Education, as the case may be, consider the scheme in general as essential and suitable, the correspondent shall then submit to him in triplicate the detailed plans, specifications and estimates (which may include architect's and engineer's fee) prepared by a professional Engineer or Architect having a recognised qualification such as A.M.I.C.E., A.M.I.E. (India), or an Engineering Degree from a recognised University and Gazetted Officers of Public Works or Highways Department, present or retired who will be responsible for the structural stability of the building. In preparing the plans and estimates, the instructions contained in Public Works Department Circular Memo. No. 916-G.50-1, dated the 29th June 1950, shall be followed. No building operations shall commence until after the issue of favourable orders on the suitability of the design and the reasonableness of the estimate from the technical point of view. When the total estimate exceeds Rs. 10,000, the Correspondent of the school shall call for open tenders for the construction of the work. The tenders shall be received only in closed and sealed covers or packets and they shall be opened in the presence of the District Educational Officer.(iii)Where it is proved that private qualified professional advice is not available, the management shall prior to the commencement of work thereon, give fifteen days notice in writing to the Executive Engineer in-charge of the division wherein it is proposed to construct the building.During the progress of the work, access thereto and every reasonable opportunity to inspect and examine materials and take measurements shall be afforded by the management to the officers of the Public Works Department. A fee of 1 per cent of the total estimate shall be levied where actual supervision of construction by the Public Works Department is required.In respect of cases where a grant is applied for, and proposed to be considered, the Director of School Education or Director of Collegiate Education, as the case may be, will call for a valuation of the work done from the Local Engineer, Public Works Department.(iv)In cases where the managements do not adhere to the instructions of the Department or fail to conform to the provisions of the Grant-in-aid Code, the Director of School Education or Director of Collegiate Education may, after giving an opportunity to the grantee to explain the omission, either reduce the grant or even withhold the entire grant, due according to his discretion.
