Section 30 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
30. Deposit with the Tribunal of pay and allowances of teachers and other persons employed in private schools in certain cases.
- In cases of appeal contemplated in sub-section (1) of section 44 of the Act, the Educational Agency shall deposit, at the time of appeal into the Tribunal, all arrears of pay and allowances due to such teachers or other persons from the date of their dismissal or removal or reduction in rank or termination of their appointment upto the date of deposit.Annexure I[Vide rule 11 (3)]Payment of GrantRecognised Private Schools may be paid grants from State Funds on the basis of orders issued, from time to time.The grant payable to recognised private schools are the following, namely: -(1)Staff Grant. -The educational agency may be paid full grant to cover the entire approved expenditure on pay and other allowances of the teaching and non-teaching staff including other servants paid from contingencies.(2)Maintenance Grant - (a) Pre-primary, Primary and Middle Schools. - The educational agency may be paid up to 6 per cent of the assessed teaching grant as maintenance grant for the calendar year.(b)High Schools and Higher Secondary Schools. - The educational agency may be paid maintenance grant equal to the approved expenditure for the preceding financial year on rents, taxes, ordinary repairs, upkeep, contingencies and other miscellaneous items after deducting the educational agency's contribution determined by Government, from time to time.(3)Training Institutes. - The Training Institutes may be paid teaching grant. Such Grant shall be assessed on the basis of 2/3 of the net approved expenditure on pay to the staff, rent, taxes, repair and contingencies and 1/2 of the expenditure on Dearness Allowance, City Compensatory Allowance and House Rent Allowance.(4)Anglo-Indian Schools. - The Anglo-Indian Schools may be paid full teaching grant. Such grant shall be assessed to the Anglo-Indian Schools on the basis of the approved expenditure on pay and allowances to the staff, rent, taxes, repairs and contingencies after deducting the actual fee income.Such schools may also be paid other grants specially ordered.Annexure II[Vide rule 16(1)]Code of Conduct For Teachers and Other Persons Employed In A Private School
