Section 4 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997
4. Submission of returns.
(1)Every educational institution shall submit to the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education/Chief Educational Officer of School Education, as the case may be, an annual financial return in Form 4 for the period ending with 31st day of March of that year or other subsidiary returns, from time to time, not later than the 1st day of July of every year or within such further time as may be permitted by the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education or Chief Educational Officer of School Education, as the case may be. The return shall bear the signature of the Secretary or Correspondent of the educational institution and the Principal.(2)In addition to the returns referred to in sub-rule (1), every educational institution shall, within such time, or within such extended time, as may be fixed by the Regional Joint Director/Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education or Chief Educational Officer of the School Education, as the case may be, and furnish to the Regional Joint Director and Chief Educational Officer concerned such returns, statistics or other information that may be required, from time to time, by the Regional Joint Director, Deputy Director and Chief Educational Officer concerned.(3)The Regional Joint Director, Deputy Director of the Directorate of Technical Education, Medical Education, Collegiate Education and Chief Educational Officer of the School Education, as the case may be, shall for the purpose of this rule, require any educational institution to produce before him the books, registers, records and other documents and furnish any other information relating thereto.(4)The educational institutions shall maintain the various registers and records specified in Annexure I of these rules and keep the entries up-to-date.Annexure IForm AForm of Return[Vide rule 4(1) of the Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Rules, 1997]I.1. Name of the Educational Institution
