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State of Tamilnadu - Section

Section 179 in Tamil Nadu Panchayats Act, 1994

179. Local Education Grant.

- The Government shall pay annually to every Panchayat Union Council a Local Education Grant the amount of which shall be calculated as follows: -The total amount of expenditure approved by the Government for being debited to the Panchayat Union (Education) Fund shall be divided into slabs in the manner specified below: -So much of the expenditure as may be equal to the land revenue assignment of the block referred to in section 170 shall constitute the first slab.So much of the expenditure as may be in excess of the first slab subject to a maximum of 250 paise for each individual of the population of the Panchayat Development Block concerned shall constitute the second slab.To each Panchayat Union Council, the Government shall make a Local Education Grant which shall be a proportion of the second slab not less than fifty per cent and not more than eighty per cent as may be specified by the Government in respect of that block.