Section 148 in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
148.
(i)Grants when sanctioned may be paid in instalments as funds become available, but except in cases where the governing body of the school has been exempted by the Director from the execution of a mortgage deed or a deed of acceptance no portion of the grant shall be paid before the title-deeds of the property have been examined by the Government Solicitor and found to be in order.(ii)Before the grant is paid in full, the governing body of the school shall be required to execute a mortgage deed of the property or a deed of acceptance in respect of the grant. The forms of the various deeds shall be as shown in Appendices 30,31,31-A, 32 and 33.The Director may, however, grant exemption from the execution of the deed in cases where grant does not exceed Rs. 10,000, if he considers that the execution of the deed is unnecessary.The Government Solicitor will be permitted to charge for the examination of title deeds and settlement of mortgage in connection with building grants sanctioned for educational institutions, fees not exceeding 1 per cent of the grant sanctioned subject, however, to a minimum of Rs. 20 and the maximum of Rs. 250 in each case.One-half of the Government Solicitor's fees, registrational fees and other expenses connected with the execution of the deed will be reimbursed to the governing body in the shape of a supplementary grant from State funds.Execution of mortgage does not necessary now. However, title deeds and encumbrance to be sent to Government pleader for opinion.(iii)Grants, sanctioned for any of the purposes mentioned in Article 144(1) and (2) except the purchase of buildings shall be drawn on bills prepared in the Form prescribed (Appendix 34) after counter-signature by the Director or the Inspector, as the case may be.Grants sanctioned for the purchase of buildings or for the purpose mentioned in Article 144(3) shall be drawn on bills prepared in the prescribed Form (Appendix 35) after the counter-signature by the Director or the Inspector, as the case may be.Amount of Grant
