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State of Tamilnadu - Section

Section 25 in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

25. Accounts.

- Every private school shall maintain registers and records specified in Annexure IV. The registers and records in respect of the Pre-primary, Primary and Middle Schools, shall be produced to the Deputy Inspector of Schools and in respect of the High Schools and Higher Secondary Schools to the District Educational Officer whenever required. The Director of School Education may add, revise or modify the list of registers or records.