Section 5(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)Every such application shall -(a)be in the prescribed form;(b)be accompanied by such fee not exceeding [one thousand rupees] [The words 'one thousand rupees' was substituted, for the words 'one hundred rupees' by Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1999.] as may be prescribed; and(c)contain the following particulars, namely: -(i)the name of the private school and the name and address of the educational agency;(ii)the need for the private school in the locality;(iii)the course for which such private school proposes to prepare, train or guide its pupils for appearing at any examination conducted by, or under the authority of the Government;[(iii-a) the extent of the playground available to people and the adequacy of the playground with reference to the strength of the pupils in the school;] [Inserted tni Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).](iv)the amenities available to pupils and teachers;(v)the equipment, laboratory, library and other facilities for instruction;(vi)the sources of income to ensure the financial stability of the private school;(vii)the situation and the description of the buildings in which such private school is proposed to be established; and(viii)such other particulars as may be prescribed.
