Section 38 in Grant-in-Aid Code of the Tamil Nadu Educational Department
38. Payment of grants.
- (i) Grants for a year may be drawn on a bill prepared in the prescribed form (Appendix 'G') and counter-signed by the District Educational Officer.(ii)On receipt of the counter-signed bill, the manager shall endorse it and present it for payment at the nearest Treasury in accordance with the instruction given in the sanction.(iii)Any adjustment which in consequence of the operation of rule 24 or rule 36 or for any other reason, it may be found necessary to carry out in a grant already paid may be made in the grant paid in the following year or in the payment of any other sanctioned grant.
