Section 66 in Grant-in-Aid Code of the Tamil Nadu Educational Department
66. Boarding grant-procedure.
- As soon as an application for grant-in-aid under this Chapter is received, the local District Educational Officer shall investigate the, case. The application should not be considered unless the investigating officer is satisfied that the education provided by the orphanages or boarding home for destitute children is suitable and that the accounts of the orphanage or the boarding home show that it is not conducted for private profit . A Medical Officer should, invariably, be consulted by the District Educational Officer on matters relating to the sanitary condition of the buildings and their surroundings. The District Educational Officer shall, then, submit the application along with his recommendation to the Director of School Education who will sanction the grant at the rate fixed in rule 62.
