No pupil shall be newly admitted except on an application in the prescribed form (Appendix 4) signed by his parent or guardian. All such applications shall be filed separately in the records of the school.Boys above 12 years of age shall not be admitted into girls' schools. Boys who are reading in girls' schools shall be required to withdraw from those schools on their reaching the age of 12 or at the end of the school-year immediately following their twelfth birthday at the option of the parents or guardian. But in no case shall boys be permitted to study in the upper standards of any girls' school.Girls may be admitted into boys' schools in areas and in towns where there are no girls' schools. But the management shall first make adequate arrangements for the necessary conveniences and wherever there is an appreciable enrollment of girls, the management shall appoint where possible women teachers. In areas and towns where there are girls high schools with sufficient facilities, it shall be open to the managements in consultation with the District Educational Officer and the Inspectress of Girls' Schools to restrict admission of girls into boys' schools with a view to -(i)avoid rivalry between the two sets of institutions;(ii)avoid co-education in the high school stages i.e., from Standards IX to XI;(iii)prevent as far as possible the admission of grown-up girls in boys schools; and(iv)secure the girls, the fullest advantage to be derived from their being educated in schools with special facilities for physical education and extramural activities.No application shall be deemed to be valid for the purposes of this rule unless the guardian attaches thereto, a written authority signed by the father or the child, if at the time the application is presented the father is alive and capable of executing such authority, or by the mother of the child, in case at the time the father is dead or is not capable of executing it and the mother alive and is capable of executing it, and unless such authority contains the date of the child's birth and also a statement as to the school or schools in which the child read or was reading up to and on the date of such authority. In the case of marumakkattayam families, it shall be sufficient, even when the parents are alive, if the Karnavan of the child's tavazhi or if there is no separate tavazhi the karnavan of the child's tarwad execute the authority except in cases where such karnavan himself signs the application. An admission fee of fifty paise shall be levied from each pupil newly admitted.
