Section 37(1) in Tamil Nadu Private Colleges (Regulation) Act, 1976
(1)Any person aggrieved by any order, decision or direction of the competent authority under any provision [including section 25] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1986 (Tamil Nadu Act 1 of 1987) with effect from the 13th February 1987.] of this Act may prefer an appeal against such order, decision or direction, to such authority or officer as may be prescribed; and different authorities or officers may be prescribed for different classes of private colleges.
