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State of Tamilnadu - Section
Section 4 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
4. Power to grant permission.
- The competent authorities to grant permission to open a private school or to upgrade an existing school or to open higher standards or additional sections in an existing school shall be the following, namely: -| Schools | Power to grant permission to open a new school or to upgradean existing school | Power to grant permission to open higher standard oradditional section in an existing school |
| (1) | (2) | (3) |
| Pre-primary, Primary and Middle Schools. | Chief Educational Officer. | District Educational Officer. |
| High Schools[xxx] [These expression 'Teachers Training Institutes' was omitted by G.O. Ms. No. 1141, Education. Science and Technology (UI). dated the 6th December 1994.] | Joint Director of School Education (Secondary Education). | Chief Educational Officer. |
| [Teacher's Training Institute [Added by G.O. Ms. No. 1141, Education. Science and Technology (111), dated (he 6th December 1994.] | Deputy Director (Teachers Education) | Deputy Director (Teachers Education)] |
| Higher Secondary Schools | Joint Director of School Education (Higher Secondary) | Chief Educational Officer. |