Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(a) in Rules for the Grant of Recognition and Aid to Elementary Schools

(a)Admissions shall ordinarily be made only twice a year, once at the commencement of the school-year and again after the Christmas, Pongal or Mid-term holidays. The admission shall be made within a month from the commencement of the school year or from the date of reopening of the school as the case may be. No pupil may be admitted at any other time unless the sanction of the Deputy Inspector is obtained for such admission.
(i)No pupil shall be newly admitted except on an application made in the form in Appendix 2 in part I of the rules relating to Elementary Schools which must be signed by his/her parent or guardian. All such applications shall be filed separately in the record of the school.