Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 10 in Grant-in-Aid Code of the Tamil Nadu Educational Department

10. Management.

- Every institution on behalf of which aid is sought shall be under the management of one or more persons recognized by the department, who in the capacity of proprietors or of trustees, or of members of a committee elected by society or association by which the institution is maintained, shall undertake to be answerable for the maintenance of the institution and the fulfilment of all the conditions of recognition and aid including the due enforcement of such rules of discipline as are prescribed, from time to time.The management may, with the approval of the department, appoint a person as Correspondent to transact the current business of the institution with the department.Applications for change of management of institutions other than elementary schools should be made to the Director.