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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(ii) in Grant-in-Aid Code of the Tamil Nadu Educational Department

(ii)In addition to the amount payable under sub-rule (i), the management will also be paid a grant equal to (a) the loss in the fee income on account of the award of fee concessions under rule 92 of Tamil Nadu Educational Rules; and (b) half the expenditure incurred on scholarships and fee remissions up to a limit of 10 per cent of the fee income reckoned at standard rates, provided that the scheme for such scholarships and fee remissions has received the prior approval of the Director.