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State of Tamilnadu - Section
Section 23 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
23. Appellate authorities under section 37.
- The authority or officer to whom an appeal under section 37 may be preferred by any person aggrieved by any order, decision or direction of competent authority under any provision of the Act shall be as follows:-| Section | Purpose | Authorities |
| (1) | (2) | (3) |
| 7 | Approval of change in the constitution of aneducational agency or transfer of management of any college. | Director |
| 19 | Prior approval for dismissal, removal orreduction in rank of a teacher or other person employed in acollege. | Director of Collegiate Education |
| 25 | Closure of a private college, class or course ofinstruction. | Government |
| 27 | Transfer of property of a college. | Director |
| 28 | To specify the levy of any fee or collection ofany charge or payment; | Director |