Section 71 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
71.
Corporal punishment shall not be inflicted in schools, except in case of moral delinquency, such as deliberate lying, obscenity of word or act, or flagrant insubordination. It shall be limited to six cuts on the hand, and shall be given only by Headmaster or under the supervision of the Headmaster. Corporal punishment should not be inflicted in any recognized school on boys of Standard XI.
