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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(i) in Code of Regulations for Matriculation Schools, Tamil Nadu

(i)If Principal/Headmaster of a Matriculation School is found to be negligent in the discharge of his/her duties or is found to have committed any irregularity, the Educational Agency will be the authority to take disciplinary action. The Director shall act when the Educational Agency fails to act.