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State of Tamilnadu - Section

Section 11A in Code of Regulations for Approved Nursery and Primary Schools

11A. [ Admission in Elementary Schools. [Inserted by G. O. Ms. No. 97, School Education (C2), dated the 9th April 1999.]

- Boys and Girls who are studying / have studied in approved schools, approved under Regulation for approved Nursery and Primary Schools, Tamil Nadu or recognised schools, recognised under the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) and the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974 are eligible for admission in recognised schools. Any pupil who studied in an unapproved or unrecognised school, as the case may be, shall be admitted in the eligible standard and based on the performance in the entrance test conducted by the recognised school in which they are seeking admission provided they satisfy the other conditions for admission. A pupil from an unrecognised school shall not be admitted into a standard above standard VI.]