Section 54 in Grant-in-Aid Code of the Tamil Nadu Educational Department
54.
(i)(Omitted)(ii)Title examination. - Soon after the scheme is admitted to aid by Government, the management shall be required to submit to the Director, the original title deeds relating to the site on which the construction is to be raised together with a "NIL" encumbrance certificate for the previous 13 years for obtaining the legal opinion of the Additional Government Pleader, High Court, Chennai. No grant or advance shall be paid before the management proves to the entire satisfaction of the Additional Government Pleader, High Court, Chennai, its title to the property in question by providing all the connected title deeds and before the Additional Government Pleader, Chennai declares the title of the management to the property to be in order.(G. O. Ms. No. 1135, Education, dated the 4th July 1970)(iii)Grants. - After the completion of the scheme (building or playground), the correspondent will be required to furnish a certificate in the prescribed form (Appendix 'N') signed by the Architect or Engineer in-charge of the work, to the effect that the scheme has been completed generally in accordance with plans and specifications which were approved by the Director and another certificate signed by the correspondent himself, specifying the total amount actually spent on the scheme.Advance. - The grants sanctioned for the construction of buildings under this Chapter may be paid in part as the work progresses on the production of the following: -(a)A certificate from the qualified engineer in charge that the construction is proceeding on sound lines in accordance with the approved plans, specifying the stage of the work and his estimated value of the work done.(b)A certificate signed by the Correspondent himself specifying the actual amount spent on the construction and that the grant claimed is not more than one-half of the actual expenditure incurred towards the construction.(iv)Legal charges. - The State Counsel will be permitted to charge for the examination of titles and settlement of mortgages in connection with building schemes for educational institutions placed on the approved list by the Director, fees not exceeding one-half per cent of the estimated cost of the scheme approved by the Director, subject to a minimum of Rs. 20 and a maximum of Rs.250 in each case.The fees charged shall be paid by the management of the institution concerned whether a grant is paid by the Government or not. One-half of the State Counsel's fees and registration fees incurred in connection with the execution of the deed of agreement will be reimbursed to the management in the shape of a supplementary grant from the State funds. If a building grant is not sanctioned by the Government, the question of reimbursing the management, for one-half of the expenditure incurred on State Counsel's fees will be considered on the merits of each case.(v)Bills. - Grants sanctioned for any of the purposes mentioned in rule 51 (1) and (2) except the purchase of buildings, shall be drawn on bills prepared in the form printed as Appendix 'S'.Grants sanctioned for the purchase of buildings or for the purpose mentioned in rule 51 (3) shall be drawn on bills prepared in the prescribed form printing as Appendix 'SS'.
