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State of Tamilnadu - Section

Section 16 in Sarva Shiksha Abhiyan

16. Funds will be provided as per the norms of the scheme. Allocations under the scheme are to be regarded as outer limits and actual releases should be in accordance with actual beneficiaries. The Madrassas/State Madrassa Boards receiving assistance would be required to furnish audited expenditure certificate in the format prescribed, duly certified by the audit officer.