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[Cites 0, Cited by 0] [Section 10A] [Entire Act]

State of Tamilnadu - Subsection

Section 10A(d) in Tamil Nadu Educational Rules

(d)Such a teacher shall not, except with the special permission of the Director, be appointed as Headmaster or Headmistress unless the teacher had before the completion of fifty-eight years of age held that post in a school or has had executive experience in Government service.