Section 17 in Tamil Nadu Private Colleges (Regulation) Rules, 1976
17. Educational agency to send list of properties.
(1)Every educational agency shall, on or before the 1st day of July of each year commencing from the 1st day of July 1976, send to the competent authority a statement of all movable properties the value of which, individually is not less than Rs. 100 (Rupees one hundred only) and where there are more than one article of the same category, if the total value of such articles exceeds Rs. 500 (Rupees five hundred only) and a statement of all immovable properties. The statement in respect of immovable property shall contain the following particulars and it shall be authenticated by the educational agency:-(a)Name of property.(b)Description, address and location.(c)Area / Extent together with the survey number.(d)In the case of cultivable land, its classification and the crops grown.(e)Market value.(f)Financial income derived from the property.(g)Remarks, if any.Explanation. - A certificate from an officer of the Revenue Department not lower in rank than that of a Tahsildar shall be obtained in respect of items (e) and (f) above, at the time of the first submission of the statement.(2)Whenever there is any change in the movable or immovable properties, such change should be indicated in the statement.
