Section 10 in Puducherry School Education Act, 1987
10. Minority schools to send statements.
(1)Every minority school in existence immediately before the date of the commencement of this Act shall send to the appropriate authority a statement containing the particulars specified in clause (c) excluding sub-clause (ii) thereof of sub-section (2) of section 5 within such time as may be prescribed.(2)Every minority school established and administered after the date of the commencement of this Act shall send to the appropriate authority a statement containing particulars specified in clause (c) of sub-section (2) of section 5 within such time as many be prescribed.
