Section 18A(3) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(3)For the removal of doubts it is hereby declared that any wilful failure or wilful negligence on the part of a management to take action against the manager as required under clause (c) of sub-section (1) or to nominate another person as manager under sub-section (2) shall constitute an act of mal-administration and action shall be taken against the management of private school under this Act accordingly.Explanation. - For the purpose of this Chapter -(a)"management" includes the school committee or any person, body of persons, committee or any other governing body, by whatever name called, in whom the power to manage-or administer the affairs of a private school is vested:Provided that the Board of Trustees, or the governing body of Wakf Board, by whatever name called, constituted or appointed under any other law for the time being in force relating to the charitable and religious institutions and endowments and wakfs, shall be deemed to be a management for the purposes of this Chapter;(b)"manager" means the secretary, or, any person holding office as president, manager or correspondent of a private school, who is managing or administering the affairs of such private school;(c)"private school" includes a minority school.
