Section 157(a) in Code of Regulations for Anglo-Indian Schools-Tamil Nadu State
(a)For every child for whom application is made for the first time, a certificate (Appendix 39) must be obtained from the Magistrate of the district or cantonment to which the child belongs or a Gazetted Officer of the Revenue Department certifying to its condition. In the case of children belonging to Chennai, the certificates should be obtained from the Chief Presidency Magistrate, Chennai or a Gazetted Officer of the Revenue Department.
