Section 11(1) in Puducherry School Education Act, 1987
(1)Notwithstanding anything contained in any other law for the time being in force or in any instrument having effect by virtue of any such law, the educational agency of every private school shall make in accordance with the rules made under this Act and with the previous approval of the appropriate authority, a scheme of management for such school:Provided that in the case of a private school which does not receive any aid, the scheme of management shall apply with such variations and modifications as may be prescribed:Provided further that so much of this sub-section as relates to the previous approval of the appropriate authority, shall not apply to a scheme of management for unaided minority school.
