Section 117(b) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(b)If, for any cause other than continued ill-health certified to by a recognized medical authority, a student fails to fulfil the conditions of agreement he or she may be declared to be unfit absolutely or for a specified period for employment as a teacher. In case of a student who had not paid any fees he or she shall be required to refund the cost of his or her training at the rate fixed in Article 104.
