Section 5A in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
5A. [ Application for permission in respect of existing higher secondary schools. [Inserted by Tamil Nadu Recognised Priimte Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987).]
(1)The educational agency of every higher secondary school which is a private school and in existence on the date of publication of the Tamil Nadu Recognised Private Schools (Regulation) Amendment Act, 1987 (Tamil Nadu Act 39 of 1987), in the Tamil Nadu Government Gazette, shall, before the expiry of six months from that date, make an application to the competent authority for permission to continue to run such school.(2)Every such application shall -(a)be in the prescribed form;(b)be accompanied by such fee not exceeding one hundred rupees as may be prescribed; and(c)contain the following particulars, namely: -(i)the name of the higher secondary school and the name and address of the educational agency;(ii)the need for the continuance of such higher secondary school in the locality;(iii)the course for which such higher secondary school prepares, trains or guides its pupils for appearing at any examination conducted by, or under the authority of the Government;(iv)the extent of the playground available to pupils and the adequacy of the playground with reference to the strength of the pupils in the school;(v)the amenities available to pupils and teachers;(vi)the equipment, laboratory, library and other facilities for instruction;(vii)the sources of income to ensure the financial stability of the higher secondary school;(viii)the situation and the description of the buildings in which such higher secondary school is being run; and(ix)such other particulars as may be prescribed.]
