Section 12(5) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(5)The following persons shall not be eligible to become members of the Committee: -(a)Minors;(b)Mentally unsound persons;(c)Persons convicted for criminal offence involving moral turpitude;(d)Insolvents;(e)A person who has been found responsible for any serious irregularity, as a result of enquiry by the Education Department.
