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State of Tamilnadu - Section

Section 33 in Grant-in-Aid Code of the Tamil Nadu Educational Department

33. to 34.

(Omitted)35. Amount of grant payable.
(1)The amount of grant payable in any one year may be decreased should, the expenditure be considered as unreasonable or on account of deterioration of efficiency or on account of failure to remedy defects in organisation, discipline, instruction or accommodation pointed out in writing after a previous inspection, or as the result of the operation of rule 24 or 36 or on account of insufficiency of funds.
(2)The Director may deduct from the grant payable to an institution such amount as may be due to the teachers from the management for direct (disbursement to the teacher concerned should, the management fail in the discharge of its obligations to a teacher under its employ by non-adherence to the terms of agreement entered into under rule 12(i) of the Tamil Nadu Educational Rules.(G. O. Ms. No. 2460, Education, dated the 7th November 1947)