Section 30A(1)(iii) in Tamil Nadu Private Colleges (Regulation) Act, 1976

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State of Tamilnadu - Subsection

Section 30A(1)(iii) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(iii)for such other reasons, as may be prescribed, the Government may, in the public interest and in the interest of the collegiate education, by order in writing, continue, the taking over of the management of such private college from the date of such expiry, for such further period as may be specified in the order: Provided that the period so specified shall not, in the first instance, exceed one year but may be extended, from time to time, by any period not exceeding one year at any one time so, however, that no such order as so extended shall, in any case, remain in force for more than five years in the aggregate.

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State of Tamilnadu - Subsection

Section 30A(1)(iii) in Tamil Nadu Private Colleges (Regulation) Act, 1976