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State of Tamilnadu - Section

Section 37 in Rules for the Grant of Recognition and Aid to Elementary Schools

37. Education - Building grants for

Head of service.......................
Name of Institution Nature of work and department of departmentsfor which provided Date of commencement Date of completion Amount contributed by the manager up to date Amount Government grant Authority Remarks
        Rs. P. Rs. P.    
Rupees (inwords).............................................................................................. Rs..........
Certificate and DeclarationOn behalf of the management, I hereby certify that the work, for which the grant as herein claimed, has been completed according to the plan and estimate approved in the order approving the scheme and I do declare that I agree to abide by the conditions laid down in rule 7 of Chapter III of the Elementary Education Rules in the event of the building being, diverted to purposes other than those for which the grant was sanctioned.Correspondent Countersigned Deputy Director of Public InstructionStation:Date:Pay Rs.Treasury AccountantTreasury OfficerDate:Received the amount, viz. RupeesDate:CorrespondentAppendix 23(See rule 5, Chapter III)Grants-In-Aid Under Chapter III Acquisition of Land and BuildingsGrants for the acquisition of land
Government of Tamil Nadu Bill for acquisition grant sanctioned underrule..................of the Elementary Education Rules District Voucher No. …............ofthe month of 20 …......
Budget head   37 Education      
Name of institution Nature of work and department or departments forwhich provided Date of acquisition Amount contributed by the manager up to date Amount of Government grant Authority Remarks
      Rs. P Rs. P    
DeclarationOn behalf of the management/I declare that I agree to abide by the conditions prescribed by rule 7 of Chapter III of the Elementary Education Rules in the event of the land or building being diverted to purposes other than those for which the grant was sanctioned.
      Correspondent
      Counter-signed
Station:     Deputy Director of PublicInstruction
Date Paid........Rupees  
Treasury Accountant Treasury Officer
Date:      
Appendix 24(See rule 1, Chapter IV)Applications For Grants For Furniture. Books, Etc.
In the case of furniture
Name of institution  
Society, association or Person owning theinstitution  
Number and date of the order recognizing theschool  
Number of books, articles etc., required  
Description of articles, books etc., required  
Total Cost  
Amount of grand applied for standard or classesfor which the new furniture is required with average strength ofeach  
Dimension of each article  
Total cost of one article  
Inspecting officers remarks regarding the supplyof furniture in the last report on the school  
Amount of furniture and other special grantsdrawn by the school in previous years, with number and date ofthe order sanctioning them  
Remarks (necessity for the proposed supply)  
DeclarationOn behalf of the management of the school, I hereby declare that the conditions of recognition and aid laid down in the rules framed by Government, are being, and will continue to be fully observed excepting those rules from which the institution has been specially exempted by the District Educational Officer's Order No......... or Directors Proceedings No..........dated........... and that I am prepared to subject the institutions, together with its current, endowment and trust accounts, its establishment, time-table and registers to inspection, and to furnish such return as may be required by the Department of Public Instruction and that I shall abide by the provisions of the rules framed by the Government in the event of the school being closed within five years from the date on which the grant has been drawn.Station:Date:Manager.Appendix 25(See rule 3, Chapter IV)School Furniture, Maps, School Libraries, Apparatus, Diagrams, Models and ToolsHead of Service - 37 Education
Bill for special grant sanctioned District voucher No. of the month …......20 ….......
Grants for furniture,apparatus and specialobjects-School
Name of Institutions Date previous grants for similar objection Nature of charge and departments for whichprovided (to be specified) Approved cost Actual cost Amount contributed by the management Amount of grant Total Grant Authority Government Order or the DistrictEducation Officer ' s Proceedings Remarks
      Rs. P.          
Rupees (In words)................................................................................................................................................... Total  
Certificate and DeclarationOn behalf of the management, I hereby certify that the work, for which the grant is herein claimed, has been executed in accordance with the approved estimate for the articles, the purchase of which has been sanctioned, have been purchased in accordance with the sanction and I do declare that, in the event of the institution concerned being closed, I agree to abide by the conditions imposed in the rules framed by the Government.
      ManagerCounter-signedDistrict Educational Officer
Station:Date      
    Pay Rs.  
  Treasury Accountant   Treasury Officer
Date:      
  Received the amount, viz., Rupees      
Station:Date      
      Manager
       
Appendix 26(See rule 92, Chapter VII)Form of Income Certificate
(i)Name of the pupil.
(ii)Standard, Class or Form in which he/she is reading.
(iii)Standard, Class or Form and the School in which the pupil studied in the previous year.
(iv)Whether the pupil has remained for more than a year in any standard; Class or Form previously and if so, full details of the Standard, Class or Form in which he/she remained for more than one-year should be specified.
II. Name Occupation (Full) designation to be noted) Pay D.A Salary and other Allowances
  (1) (2) (3) (4) (5)
           
(i)Father
(ii)Mother
(iii)Guardian (if both the parents are not alive)
III. Whether the pupil belongs to the Backward class and, if so, give details.IV. Native Place -
(i)Village
(ii)Taluk
(iii)District
V. Whether there is any landed property in the name of the parent or parents or guardian if so, the village, taluk and district.VI.
(i)Annual income from landed or house property of the parent or parents or guardian.
(ii)Annual income from any other source such as business, pension, endowed income, etc., to the parent or parents or guardian.
VII. Total annual income (items II, Plus VI(i) Plus VI(ii).Declaration of the Parent or GuardianI do hereby declare that the facts mentioned above are correct and true to the best of my knowledge.
Station: Signature of Parent or Guardian.
Date: Signature of Karnam or Village Munsif.
Certificate II certify that the particulars furnished above are correct to the best of my knowledge.
Station:Date: Signature and designation of theOfficer issuing the Certificate.
ORCertificate III hereby certify from personal knowledge, that the particulars furnished above are correct.
Station: Signature and designation of theOfficer issuing the Certificate.
Date: