Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 52 in Grant-in-Aid Code of the Tamil Nadu Educational Department

52. Conditions of grant.

- (i) In the case of new buildings, extensions or alterations, the Director must have been convinced of their necessity and have approved their character. Works commenced before obtaining the special permission of the Director will not be eligible for grant.In the case of purchases of land or buildings, the Director must either have been consulted before the purchase was made or be convinced that land previously purchased is to be newly devoted to an educational purpose.
(ii)Grants will not generally be given for a school building that fails to meet the requirements specified in Appendix 'LL'.
(iii)Rooms in hostel buildings for the construction of which grant will be sought at any time must be of not less than the following dimensions: -
Dormitories must be large enough to allow, if for a single pupil 7-43 square metre and 25.50 cubic metre, if for more than one pupil, a proportionately diminishing space down to 2.79 square metre and 11.30 cubic metre per head for ten or more pupils. A space of at least 0.74 square metre and 2.30 cubic metre per head should be provided in every room used as a dining room or for any other dwelling purposes, other than sleeping.
(iv)Building grant will not be given to Harijan hostels which have not been in existence for more than five years.