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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(1)(iii) in Rules for the Grant of Recognition and Aid to Elementary Schools

(iii)In case of aided elementary schools which are granted permanent recognition, the number of teachers employed at that time shall represent the number of permanent posts and any vacancy which arises in permanent posts shall be considered as a permanent, vacancy for the; purpose of clause (ii) above. If schools with temporary recognition consisting of Standards I to V or I to VII or VI to VIII or I to III recognised as feeder schools are allowed to continue beyond one year, the teachers employed in them may be considered as probationers from the date of their appointment in the school.