Section 30 in Tamil Nadu Private Schools (Regulation) Act, 2018
30. Restriction on alienation of property of private school.
(1)No educational agency shall, except with the prior permission in writing of the competent authority, transfer the property of a private school by way of sale, exchange, mortgage, charge, pledge, lease, gift or in any other manner whatsoever.(2)The competent authority may, on receipt of an application for such transfer, if it is satisfied that such transfer is for the furtherance of the object of the private school and that the proceeds resulting from such transfer are to be wholly utilized in furtherance of the said object, grant prior permission:Provided that no permission applied for under sub-section (1) shall be refused by the competent authority unless the applicant has been given an opportunity of making representation.(3)(a)The competent authority shall pass an order, either granting permission or refusing to grant permission, within a period of sixty days from the date of receipt of the application;(b)The competent authority when granting such permission, may impose such conditions as it may deem fit.(4)Any transaction made in contravention of sub-section (1) shall be null and void.Chapter-VI Appointment of Special Officers in Certain Circumstances
