Section 5(5) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(5)The educational agency of every private school in existence on the date of commencement of the Act shall, before the expiry of six months from that date, send to the authorities empowered to grant permission to open a new school as specified in rule 4, a statement in Form II.The educational agency of every Higher Secondary School which is a private school and in existence on the date of publication of the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987) in the Tamil Nadu Government Gazette, shall before the expiry of six months from that date, make an application to the competent authority for permission to continue to run such school as specified in rule 4, in a statement in Form II-A.
