Section 8(4) in Tamil Nadu Private Schools (Regulation) Act, 2018
(4)If the competent authority is of the opinion that the application for grant of certificate of recognition does not satisfy any of the provisions of sub-sections (1) and (2), the competent authority shall refuse to grant recognition and communicate its decision with reasons therefor to the applicant within a period of three months from the date of receipt of the application:Provided that the grant of recognition shall not be refused unless the applicant has been given an opportunity of making representation.
