Section 14 in Tamil Nadu Private Schools (Regulation) Act, 2018
14. Constitution of School Committee.
(1)Every educational agency of a private school shall constitute a school committee as may be prescribed:Provided that where an educational agency has established and is administering or maintaining more than one private school, such educational agency may, with the prior permission of the competent authority, have a common school committee.(2)The school committee shall meet at such times and places and shall observe such rules of procedure as may be prescribed in regard to transaction of business at its meetings:Provided that the school committee shall meet at least once in every three months.(3)The school committee shall, subject to the provisions of this Act and the rules made thereunder, perform the following functions, namely:-(a)carry on the general administration of the private school;(b)appoint staff of the private school, fix their pay and allowances and define their duties and the conditions of their service; and(c)take disciplinary action against the staff of the private school.(4)Every school committee shall have a secretary who shall be appointed by the educational agency and shall exercise such powers and perform such functions as may be prescribed.
