Section 14A(1)(b) in Tamil Nadu Private Colleges (Regulation) Act, 1976

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State of Tamilnadu - Subsection

Section 14A(1)(b) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(b)On the making of an order under clause (a) suspending, the management of a private college;

(i)the management shall cease to discharge the duties imposed on, and to perform the functions entrusted to it; and

(A)shall take all such steps on may be necessary to efficiently manage and run the private college in accordance with any law applicable to the private college in so far as such law is not inconsistent with this Act; and

(B)may afford such special educational facilities as were immediately before the making of the order under clause (a), afforded at the private college.

(ii)the special officer-

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State of Tamilnadu - Subsection

Section 14A(1)(b) in Tamil Nadu Private Colleges (Regulation) Act, 1976