Section 147A in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
147A.
The Director and the Inspector (in the case of schemes not exceeding a total cost of Rs. 1,000 will maintain a list of works approved by the Department from a technical point of view. But the inclusion of a work in the list referred to implies no sort of liability on the part of the Government, legal or moral, for making a grant through the management will not be precluded thereby from applying for a grant after buildings are completed. The Director will each year recommend for the consideration of Government such schemes as he considers deserving of grant and will authorise payment of grant under the specific sanction of Government in each case out of funds placed at his disposal for the purpose.A Scheme included in the list referred to above shall be expunged from it, if the work of construction or the purchase or acquisition of land or building is not completed within a period of three years from the date of its inclusion. Extension of this time-limit may be granted by the Director in special cases for valid reasons accepted by him.Payment of Grant
