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

156.

A grant not exceeding Rs. 25 per month for each child, in the case of students, who are residing in hostels or boarding houses attached to Anglo-Indian School and Rs. 26 per month in the case of those residing in hill area boarding houses may be made in aid of boarding charges to schools, or orphanages attached to schools, which, in the opinion of the Department make suitable provision for the education and boarding of orphans or children whose guardians are in such indigent circumstance that in the opinion of the Inspector financial assistance is necessary. The above boarding grant may be paid for a period of 10 months to the students who do not reside in hostels or boarding houses attached to Anglo-Indian Schools during the holidays and for a period of 12 months to those who reside in the hostels or boarding houses during the holidays. A register in the prescribed Form (Appendix 38) shall be maintained showing the names of the pupils in receipt of this grant.