Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Tamilnadu - Subsection

Section 14A(1)(C) in Tamil Nadu Private Colleges (Regulation) Act, 1976

(C)Where the Government are satisfied that the manager alone is, whether on or after the date of commencement of the Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Amendment Act, 1982 (Tamil Nadu Act 48 of 1982), responsible for the lapses or irregularities of the private college, action shall be taken against him by the management as recommended by the Government.