Section 144 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
144.
Grants-in-aid are given for the following purposes subject to a maximum limit of Rs. 4,000 (Rupees four thousand only) in the case of Primary schools having standards I to V only and Rs. 35,000 (Rupees thirty-five thousand only) in the case of High School and Primary Schools having standards I to VIII.(1)Purchasing, erecting, enlarging or improving school houses or buildings or boarding houses for pupils including residential quarters for the warden or other staff attached to the boarding house.(2)Executing extensive alterations and repairs to buildings.(3)Acquiring land for school or boarding house purposes.Sanctioning Authority
