Section 11(4) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
(4)The Joint Director of School Education (Elementary Education) in respect of Pre-primary, Primary and Middle Schools and the Joint Director of School Education (Secondary Education) in respect of High Schools [and Deputy Director (Teacher Education) in respect of Teachers' Training Institutes] [The expression urns substituted by G. O. Ms. No. 1141, Education, Science and Technology (UI), dated the 6th December 1994.], and the Joint Director of School Education (Higher Secondary) in respect of Higher Secondary Schools shall withhold, permanently or for any specified period, the payment of grant, if any, of the conditions specified in rule 9 are contravened or not complied with.
