Section 41 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
41. Appeal against orders of competent authority.
(1)Any person aggrieved by any order, decision or direction of the competent authority under1 [section 29 or under any other provision] [Substituted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Act, 1986 (Tamil Nadu Act 1 of 1987).] (other than section 34) of this Act may prefer an appeal against such order, decision or direction, to such authority or officer as may be prescribed; and different such authorities or officers may be prescribed for different classes of private schools.(2)If the competent authority omits to communicate its decision to any applicant within the period specified in clause (b) of section 6 or in clause (b) of sub-section (2) of section 8 [or in sub-section (3) of section 29] [Inserted by Tamil Nadu Recognised Private Schools (Regulation) and Private Colleges (Regulation) Act, 1986 (Tamil Nadu Act 1 of 1987).] such applicant may prefer an appeal against such omission to the appellate authority prescribed under this section.
