Section 7(1) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(1)The competent authorities to approve any change in the constitution of the educational agency or to approve the transfer of the management of any private school shall be the Chief Educational Officer concerned, in respect of Pre-primary, Primary and Middle Schools and the Joint Director of School Education (Secondary Education) in respect of High Schools and the Deputy Director (Teachers Education) in respect of Teachers Training Institutes and the Joint Director of School Education (Higher Secondary) in respect of Higher Secondary Schools.
