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 143 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State

143.

In the case of training schools, application for grant shall be made in the prescribed Form (Appendix 27), and a financial statement in the prescribed Form (Appendix 25), together with the subsidiary statements shall be submitted to the Director through the Inspector of Anglo-Indian School not later than 1st May of each year and two copies of the financial statement may be retained in the school. These statements shall be checked and audited by the Departmental Auditors who should certify to the effect that the receipts and expenditure as shown in the financial statements are correctly stated and supported by proper vouchers No form of application is prescribed in the case of other institution, but application for aid on their behalf should afford full information as to the object of the institution, the subjects taught, the strength of the classes, the staff of teachers and the financial conditions and should be submitted or such dates as are prescribed by the Department.Building Grant