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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974

(1)The funds of the school shall be utilised for the bona fide purposes connected with the school, only with the prior permission of the District Educational Officer concerned. An appeal against the orders of the District Educational Officer shall be to the Chief Educational Officer.