Section 15 in Grant-in-Aid Code of the Tamil Nadu Educational Department
15. Grant of fee concessions.
- The Managers of Aided Colleges shall, as condition of receiving grant-in-aid from public funds, be required to grant fee concessions to eligible students in accordance with the rules and orders issued by the Government from time to time subject to the payment, in such manner as the Government, may prescribe, of compensation for the fee income thereby foregone. In cases of failure to grant fee concessions, the Director shall have the power to refuse or to withdraw any grant at his discretion.(G. O. Ms. No. 1930, Education, dated the 23rd December 1968)
