Section 13 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
13. Secretary of the School Committee.
(1)The educational agency shall nominate one of its representatives as Secretary of the School Committee:Provided that, it shall be open to the educational agency, to nominate the Headmaster as Secretary.(2)The term of office of the Secretary shall, ordinarily, be three years. However, he shall be eligible for renomination as Secretary for subsequent terms. If the educational agency intends to change the Secretary within the period of three years, it shall do so only with the prior permission of the District Educational Officer.(3)The Secretary of the School Committee shall function for and on behalf of the School Committee and the educational agency.(4)The Secretary shall act on the basis of the resolution passed at the meetings of the School Committee.(5)The Secretary shall not interfere in the internal administration of the school like admissions, examinations, promotions of pupils and other academic matters which shall be the exclusive responsibility of the Headmaster.(6)The Secretary shall be responsible for the correct maintenance of accounts and proper administration of school accounts relating to special fees for which the Headmaster shall be responsible.
